- (1.) RAKESH Tiwari-Heard counsel for the parties and perused the record.
(2.) BY means of this writ petition, the petitioner has prayed for quashing the order dated 23.8.2001 passed by respondent No. 1, Director General of Police, Lucknow and for a direction to the respondents to promote the petitioner forthwith on out of turn basis. The petitioner was appointed as Constable in Uttar Pradesh Police Department in 1989. He while posted in District Azamgarh was taken and attached with a special squad formed for the abolition of crimes as per the instructions of the then Chief Minister of Uttar Pradesh. It is alleged by the petitioner that he was the only person who by his tiredless efforts with the help of the Squad got success in nabbing the criminals and unsocial elements. It is claimed that the petitioner showed courage to arrest the criminals red handed for which he was awarded Prashasti Patra on 6.5.1997 by the Superintendent of Police, Mau. The then Superintendent of Police, Mau made a recommendation to the Government for out of turn promotion of the petitioner which has been appended as Annexure-2 to the writ petition. Relevant extract is as under : ...[VERNACULAR TEXT OMMItED]...
(3.) IT is further alleged that the Superintendent of Police, Mau also wrote a letter dated 6.10.1977 to the Deputy Inspector General of Police, Azamgarh Zone, Azamgarh recommending out of turn promotion to the petitioner. In turn, the Deputy Inspector General of Police, Azamgarh Zone, Azamgarh by his letter dated 27.6.1998 to the then Superintendent of Police, Mau directed him to furnish the details about the petitioner which were, however not submitted to him. It is submitted that the police squad had been constituted for nabbing the criminals which consisted of many police personnel, except the petitioner no other person of the squad was recommended for out of turn promotion and this fact proves that it was the petitioner and none-else in the squad who did exceptional and extraordinary courage as a result of which the squad succeeded in arresting the hardened criminals and reducing the crimes in the range. When no action was taken by the respondents for out of turn promotion of the petitioner, he filed Civil Misc. Writ Petition No. 3041 of 2001, before this Court which was disposed of finally vide order dated 31.1.2001 directing the respondents to pass appropriate orders in accordance with law on the question of out of turn promotion of the petitioner expeditiously preferably within a period of two months from the date of production of a certified copy of this order.;