- (1.) THE petitioner has approached this Court seeking quashing of order dated 21.07.2012 passed by the Respondent No.2 whereby the claim of the petitioner for out of turn promotion on the post of Assistant Sub Inspector of Police with all consequential benefits, has been rejected.
(2.) THE brief facts of the case as disclosed in the writ petition are that, the petitioner is working as A.S.I. and as per the amended Rule, he is entitled for grant of out of turn promotion. The petitioner has made a specific plea that other persons who are similarly situated to the petitioner, were granted out of turn promotion whereas, the petitioner has been denied the benefit of out of turn promotion. The petitioner approached this Court in W.P.(S) No. 6356 of 2008 which was disposed of on 19.03.2012 with a direction to the respondents to decide the representation of the petitioner. Pursuant to the order passed by this Court, the impugned order dated 21.07.2012 has been passed. Challenging the order dated 21.07.2012, the petitioner has approached this Court by filing the present writ petition. A counter -affidavit has been filed stating that the only right which could have accrued to the petitioner, is a right of consideration for grant of out of turn promotion. The case of the petitioner was considered and it was not found fit by the competent authority for grant of out of turn promotion to the petitioner and therefore, his claim has been rejected.
(3.) HEARD learned counsel for the parties and perused the documents on record.;