- (1.) Heard Sri B.R. Mishra, learned counsel for petitioner and perused the record.
(2.) This writ petition under Article 226 of Constitution of India is directed against judgment and order dated 05.07.2001 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal") dismissing petitioner's Claim Petition No. 2206 of 1994 whereby petitioner has claimed promotion to the post of Sub Inspector (Ministerial) from 19.02.1985, when allegedly his juniors were promoted, with all consequential benefits.
(3.) Petitioner admittedly was appointed as Constable (Ministerial) on 03.11.1973. While petitioner was posted at Gonda, Superintendent of Police, Gonda promoted him on temporary basis as Assistant Sub Inspector (Ministerial) and on the said post, petitioner worked from 03.11.1972 to 30.10.1973. Subsequently, he was reverted to the post of Constable (Ministerial) on 01.11.1973.;