Pramath Patnaik, J. - (1.) In the captioned writ application, the petitioner has inter alia prayed for direction upon the respondents to consider and grant promotion to the petitioner on the post of Deputy Superintendent of Police, with all consequential benefits, from retrospective due date of eligibility and entitlement or at least from the date when his juniors have been promoted, in the light of recommendation of Expert Central Selection Committee as contained in memo no. 2051 dated 07.11.2014.
(2.) The factual exposition, as delineated in the writ application, in brief, is that initially the petitioner was appointed as SubInspector of Police on 15.06.1984 and thereafter, in the year 2006 he was promoted to the post of Inspector of Police. It has further been averred that in the light of order passed by this Hon'ble High Court in W.P. (S) No. 982 of 2011, letter as contained in memo no. 3100 dated 21.10.2011 was issued whereby directives were issued for promotion of all eligible police officials. Pursuant thereto, meeting of Central Selection Committee was convened on 30.09.2014, wherein several Inspectors of Police including the petitioner, is alleged to be found eligible for promotion on higher post and the decision of Central Selection Committee was communicated vide memo no. 2051 dated 07.11.2014 for issuance notification of of promotion. But to the utter surprise and consternation, memo dated 25.03.2015 was issued, whereby 55 Inspector of Police have been promoted and the petitioner has been discriminated.
(3.) In the writ application, it has further been averred that when the petitioner was posted as Senior Special Branch Officer at Chas (Bokaro) on 30.12.2014 at Sharad Mahotsava, one lady was killed in police firing and for this the petitioner, was put under suspension and departmental proceeding was initiated against him, though during pendency of the writ application, the petitioner was exonerated. But, in the meantime, the petitioner has superannuated from services.;