Head Constable No. 70 A.P. Rakesh ... vs State Of U.P. & Another
2012 Latest Caselaw 409 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 18894 of 2012
 

 
Petitioner :- Head Constable No. 70 A.P. Rakesh Kumar Sharma
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Anoop Kumar Tripathi,Anand Mohan Pandey,L.M. Tripathi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

The sole grievance raised in the present petition is as to whether the period spent on training prior to appointment as a Constable in the Police Department can be counted for granting promotional pay scale.

The factual aspect whether the petitioner has completed the requisite period of service for grant of second promotional pay scale needs to be determined.

The petitioner may, therefore, file a representation before the competent authority which shall be decided in terms of the directions issued by the Court on 8th April, 2009 in Writ Petition No. 24910 of 2006 expeditiously, preferably within a period of two months from the date of filing of the representation along with a certified copy of this order.

The writ petition is disposed of subject to the observations made above.

Order Date :- 17.4.2012

SK