SURESH PAL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THIS is an intra-Court appeal filed by the appellant aggrieved by the order of learned Single Judge dated 26th October, 2010 in Writ Petition No. 3785/09 rejecting his claim for out of turn promotion to the post of Inspector from the post of Sub- Inspector.

(2.) BRIEFLY stated, facts of the case giving rise to this appeal are as follows :-

(3.) WE have heard Shri Prashant Sharma, learned Counsel appearing on behalf of the appellant and Shri Vivek Khedkar, learned Deputy Advocate General appearing on behalf of respondents/State. WE have also perused the record and have given our anxious consideration to the rival submissions made by the Counsels for parties before us.