ABHAI SINGH Vs. STATE OF U P THRU PRIN SECY HOME DEPTT LKO & 2 ORS
LAWS(ALL)-2017-8-373
HIGH COURT OF ALLAHABAD
Decided on August 24,2017

ABHAI SINGH Appellant
VERSUS
State Of U P Thru Prin Secy Home Deptt Lko And 2 Ors Respondents

JUDGEMENT

Virendra Kumr, J. - (1.) Heard Mr. Amit Bose, learned counsel for petitioner as well as Mr. Shailesh Pathak, learned Standing Counsel.
(2.) This writ petition has been instituted on behalf of petitioner for issuing direction to the respondents for considering petitioner for promotion to the post of Deputy Superintendent of Police (Ordinary Grade) with all consequential benefits w.e.f. 20.12.2016.
(3.) It is pleaded that petitioner is presently posted as Inspector of police on Class-III post. He is claiming his promotion to the post of Deputy Superintendent of Police (Ordinary Grade), which is Class-II gazetted post. The respondents have not considered the petitioner for promotion to the post of Deputy Superintendent of Police (Ordinary Grade) in the meeting of Departmental Promotion Committee (hereinafter referred to as 'DPC') convened on 09.12.2016 in the selection year 2016-17. Several persons junior to the petitioner have been promoted vide order dated 20.12.2016.;


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