SHAKTI SINGH YADAV Vs. STATE OF U P & OTHERS
LAWS(ALL)-2018-3-506
HIGH COURT OF ALLAHABAD
Decided on March 08,2018

Shakti Singh Yadav Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

- (1.) Heard Sri Udai Chandani, learned counsel for appellant and learned Standing Counsel appearing for the respondents.
(2.) This intra-Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 has arisen from judgment dated 12.01.2011 passed by learned Single Judge in Civil Misc. Writ Petition No. 1617 of 2011 - Shakti Singh Vs. State of U.P. and Others, dismissing appellant's writ petition challenging the order of competent authority whereby petitioner's claim for Out of Turn Promotion (hereinafter referred to as "O.T.P.") was turned down.
(3.) Petitioner-Appellant participated in an encounter operation carried out on 09.11.2009 wherein Naxal Commander was shot dead. He claimed out of turn promotion in the same manner as was allowed to Akhilesh Singh (Sub-Inspector), Gopal Singh (Head Operator), Siya Ram (Station Officer) and Vijay Kumar (Head Constable).;


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