- (1.)THIS is second visit of the petitioner to this Court. Earlier he filed WP No.316/2007, which was decided on 20.11.2009. In the said petition, the petitioner claimed promotion from the post of Head Constable to the post of Assistant Sub -Inspector (ASI). The writ petition was dismissed, against which, Writ Appeal No.50/2010 was filed. Writ Appeal was allowed on 24.8.2011 with following directions: -
"(i) The proceedings of the review DPC dated 21.5.2010 in regard to appellant is hereby quashed.

(ii) The order passed by the learned Single Judge is hereby set aside.

(iii) The respondents are directed to convene another meeting of review DPC and consider the case of the appellant objectively in accordance with the recruitment rules within a period of three months from the date of receipt of the copy of the order.

(iv) No order as to costs."

(2.)XXX XXX XXX
(3.)THEREAFTER , the respondents passed the impugned order in obedience of the Court order on 27.12.2011 (Annexure P/1).
Shri D.P.Singh, learned counsel for the petitioner, assailing this order raised singular contention that the direction was to convene review DPC for the promotional post of ASI from the feeder post of Head Constable but review DPC is convened for the promotional post of Sub Inspector (Radio) from the feeder post of ASI. He submits that this runs contrary to the Court's order and it is an irrelevant consideration.