- (1.) M. Katju, J. This petition has been filed for quashing the impugned orders dated 1-9-94 and 15-9-94 (annexure-8 and 10 to the writ petition) and for a mandamus directing the respondents to decide the claim of the petitioner for grant of selection grade.
(2.) I have heard learned Counsel for the parties. The petitioner was initially ap pointed as a constable in the U. P. Police in 1958 and in 1964 he was promoted as Head Constable. Thereafter he was promoted as Sub-Inspector and then Inspector. He has claimed selection grade for which he has made a representation dated 19-9-94 vide Annexure-11 to the writ petition. A counter-affidavit has been filed in which it is admitted in paragraph-8 that the petitioner was promoted as a Inspector on 12-10-83 and he would have been given selection grade on 12-10-93 on completing ten years as a Inspector, but he was given adverse entries from 6-7-92 to 13-12-92 and from 1-1-93 to 7-7-93 and hence he cannot be given selection grade because his work was not satisfactory. In paragraph-9 of the counter-affidavit it is stated that adverse entries were given to the petitioner in the year 1992-93 against which the petitioner made a representation which was rejected by the D. I. G. In the rejoinder affidavit it has been stated that the petitioner's service was confirmed on 16-4-94 and hence earlier entries were washed off and now the petitioner is entitled to selection grade.
(3.) IN my opinion, the petitioner should now make a representation to the authority concerned for grant of selection grade and the said authority shall decide the same within two months of the production of the certified copy of this order in accordance with law. With these observation, this petition is finally disposed of. Order accordingly. .;