Anupinder Singh Grewal, J. - (1.) This appeal is directed against the order of the Single Bench dated 11.04.2011 whereby the writ petition challenging the order dated 30.05.2008 denying special promotion to the appellant from the post of Constable to Head Constable has been dismissed.
(2.) The appellant was posted as Constable at police station Shastri Nagar and is stated to have played important role in solving two blind murder cases and in view of exemplary work done by him, his case was recommended on 02.02.2007 by the concerned Station House Officer for special promotion on the post of Head Constable, to the Superintendent of Police. Later, when the appellant was posted at Bhatta Basti police station, he is said to have arrested two criminals who were absconders for which he was rewarded with Rs. 1,000/ - in cash. The SHO Police Station Bhatta Basti, also recommended the case of the appellant for gallantry award as well as special promotion on the post of Head Constable. The Superintendent of Police is stated to have further recommended the case of the appellant for special promotion to the Inspector General of Police who finally sent the case of the appellant with positive recommendation to the Director General of Police, Rajasthan. However, the claim of the appellant for special promotion was rejected by the Additional Director General of Police (Crimes) Rajasthan vide order dated 30.05.2008 which was impugned in the writ petition.
(3.) Learned counsel for the appellant has contended that the case of the appellant for special promotion had been arbitrarily rejected while the cases of other Constables who were less meritorious than the appellant had been approved and they had been granted promotion to the post of Head Constable. He has further submitted that in the similar circumstances when the case of a deserving candidate had been rejected, the Division Bench of this Court in the case of Mohammad Yunus Khan Vs. The State of Rajasthan & Ors. (D.B. Special Appeal (Writ) No. 399/2005), decided on 30.01.2008, had set aside the order rejecting special promotion and had directed the respondents to grant promotion to the petitioner therein.;