Irshad Ali, J. - (1.) Heard Sri Anuj Dayal, learned counsel for the petitioners and learned Additional Chief Standing counsel appeared on behalf of the respondents.
(2.) Learned counsel for the petitioners submitted that the petitioners were granted appointment on the post of Constable (Civil Police) and in pursuance thereof they were discharging their duties on the said post. The work and conduct of the petitioners were satisfactory and no complaint whatsoever has been made against them. He further submitted that the petitioners' claimed promotion on the post of Sub-Inspector as per amended Rule 2013 and 2015 and he placed reliance upon the order passed by this Court in bunch of writ petitions, leading petition is Writ-C No. 12735 of 2014 decided vide order dated 28.2.2018.
(3.) On the other hand learned Additional Chief Standing Counsel submitted that The Uttar Pradesh Sub-Inspector and Inspector (Civil Police) Service (Second Amendment) Rule, 2016 has came into existence with certain amendments in regard to the consideration of promotion. Thus, claim of the petitioners does not come within the ambit of the aforesaid rules, 2016 as such the writ petition is liable to be dismissed.;