Constable Om Prakash Singh And ... vs State Of U.P.And Others
2012 Latest Caselaw 4724 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 49878 of 2012
 

 
Petitioner :- Constable Om Prakash Singh And Others
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Akhilanand Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Krishna Murari, J.

Heard learned counsel for the petitioners and the learned Standing Counsel representing the respondents.

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 them promotional pay scale.

This issue was examined by this Court in Writ Petition No. 24910 of 2006 and the petition was allowed with the following observations:-

"Thus, for the reasons stated above, the respondents are not justified in not counting the period spent in training for the purposes of calculating 24 years of service for grant of promotional pay scale to the petitioners. The writ petition is allowed with a direction to the respondents to count the training period of the petitioners for the purposes of granting second promotional pay scale."

Thus, for the reasons stated in the judgment and order dated 8th April, 2009 passed in the aforesaid Writ Petition No. 24910 of 2006, this petition deserves to be allowed and is allowed. The respondents shall count the training period of the petitioners for the purposes of granting second promotional pay scale.

Order Date :- 3.10.2012

Dcs