Devendra Kumar Upadhyaya, J. - (1.) Heard Sri Amit Bose, learned counsel for the petitioner and learned Standing Counsel representing the State-respondents.
(2.) This writ petition filed under Article 226 of the Constitution of India impeaches an order dated 17.03.2016, passed by the Director General of Police, U.P. whereby the representation of the petitioner for grant of out of turn promotion for exhibiting exemplary courage and bravery has been rejected.
(3.) The impugned order has been passed in purported compliance of the judgment and order dated 12.01.2016, passed by the U.P. Public Service Tribunal in Claim Petition No. 440 of 2013 filed by the petitioner, whereby the orders impugned therein, namely, order dated 09.12.2004 and 05.03.2013 were set aside and the decision of the Committee in recommending the case of the petitioner for grant of out of turn promotion was also set aside. The Tribunal by means of order dated 12.01.2016 had further directed for consideration of the case of the petitioner for grant of out of turn promotion in view of the recommendations made by the Superintendent of Police, Farukkhabad and in light of the provisions contained in the Government Order dated 03.02.1994.;