B.AMIT STHALEKAR,J. - (1.) Heard Sri M.A. Ausaf, learned counsel for the petitioner and Sri Azad Khan, learned Standing Counsel for the respondents.
(2.) The petitioner in this writ petition is seeking quashing of the order dated 25.05.1999 whereby it has been directed that he could not be considered for promotion to the post of Sub Inspector on the ground that he has not qualified the training course of the post of Head Constable and that he was only given out of turn promotion on the post of Head Constable.
(3.) Briefly stated the facts of the case are that the petitioner was appointed on the post of Constable in the U.P. Police on 10.12.1984. On 13.09.1994 on the call given by a Political Party for the State wide Bandh the High Court was also sought to be closed down and there was a tussle between the lawyers and the members of certain political parties and an unruly mob also tried to attack the then Chief Justice of Allahabad High Court Hon'ble S.S. Sodhi, J. The petitioner at the relevant point of time was posted in the security of the then Hon'ble Chief Justice of Allahabad High Court and he showed exemplary bravery and courage in providing protection to the Hon'ble Chief Justice and was instrumental in preventing happening of any untoward incident involving the life of the then Hon'ble Chief Justice. Appreciating the exemplary courage shown by the petitioner a recommendation letter was sent by the High Court to the Senior Superintendent of Police, Allahabad on 21.10.1994 (Annexure-2 to the writ petition) referring to the incident which had happened in the High Court with the request that this appreciation letter of the then Hon'ble Chief Justice may be placed in the Character Roll of the petitioner. Acting on this appreciation letter of the High Court the petitioner was also given out of turn promotion on the post of Head Constable (Armed Police) by the order dated 02.11.1994 (Annexure-3 to the writ petition).;