NARENDRA KUMAR JOHARI, J. - (1.) Hari Mohan Sharma serving in U.P. Police has preferred this petition for issuance of a writ in the nature of certiorari quashing order dated 6.2.2018 passed by respondent No.4 (State Public Services Tribunal, Indira Bhawan, Lucknow), in Claim Petition No.2302 of 2016 titled, Harimohan Sharma versus State of U.P. and others. Vide the impugned order, the claim petition filed by the writ petitioner has been dismissed.
(2.) Essential facts required to be considered for adjudicating the issue are that the writ petitioner was appointed on 29.1.1997 as Constable (M). Thereafter, he was promoted as Assistant Sub Inspector in ministerial cadre.
(3.) In the year 2013, when the petitioner was posted in Police Training College, Sitapur, a list of trainee Sub Inspectors of Civil Police (Ranker) in prescribed proforma was sent to Additional Director General of Police/Director, Dr. Bhimrav Ambedkar, U.P. Police Academy, Moradabad for allotment of roll numbers. Accordingly, roll numbers were allotted by the Academy.;