ANGREZ SINGH Vs. STATE & ORS

JUDGEMENT

(1.) Petitioner in the instant petition has assailed order No.94 of 2014 dated 10.01.2014 whereby the petitioner?s claim for out of turn promotion to the rank of selection grade constable has been rejected.

(2.) Brief facts arising for consideration are as under:- Petitioner claimed to have been recommended vide communication dated 13.09.1997 for out of turn promotion to the rank of selection grade constable. Since no order was passed on the aforesaid recommendation of Senior Superintendent of Police, Udhampur, petitioner approached this Court by filing SWP No.796/2010 on 21.10.2011. This petition was disposed of by directing the respondents to accord consideration to the claim of the petitioner for out of turn promotion.

(3.) In compliance to the order of this Court, vide Order No.94 of 2014 dated 10.01.2014 respondent No.2 considered the claim of the petitioner and rejected the same being devoid of any merit by holding as under:-