- (1.) Heard Sri Anoop Trivedi, learned counsel for the appellants and Sri V.S. Ojha as well as Sri V.K. Singh, learned counsel appearing for the first respondent.
(2.) This is an appeal against the order dated 7 June 2016, passed by learned Single Judge in Writ Petition No. 13625 (S/S) of 2016.
(3.) The appellants who are posted as Inspectors having been given out of turn promotion to the said post have assailed the order passed by learned Single Judge, whereby, they have been debarred from consideration for their regular promotion to the post of Deputy Superintendent of Police (D.S.P.) alongwith private respondents. The first respondent who is also posted as Inspector had come forward to challenge the Government Order dated 23 July 2015 in the writ petition, whereby, the State Government had included the appellants in the cadre strength of inspectors for the purpose of their consideration for promotion to the post of Deputy Superintendent of Police. The said orders are under challenged in other writ petitions which have been clubbed together for hearing.;