Sudhakar Pandey vs State Of U.P. And 7 Others
2014 Latest Caselaw 583 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 20087 of 2014
 

 
Petitioner :- Sudhakar Pandey
 
Respondent :- State Of U.P. And 7 Others
 
Counsel for Petitioner :- Vijay Gautam
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

Connect this petition with Writ Petition No. 13725 of 2014 (Ashish Kumar Yadav Vs. State of U.P. & others).

By means of this writ petition the petitioner is seeking out of turn promotion on account of exemplary act of bravery on 29.11.2006 on which date an encounter was carried out and a dreadful dacoit was killed by the police party in which the petitioner was also involved.

Learned Standing Counsel submits that provisions for out of turn promotion has been held to be illegal by a Single Judge of this Court in Writ - A No. 60687 of 2013 [Kandwa Kumar Mishra (S.I. in C.P.) Vs. State of U.P. & others] by judgment dated 13.1.2014 against which an appeal was filed and the matter has been referred to the State Government to take a decision with regard to out of turn promotion.

Till such decision is taken, no relief can be granted to the petitioner as has been submitted by the learned Standing Counsel.

The matter requires consideration.

Let a counter affidavit be filed within one month.

List thereafter.

Order Date :- 4.4.2014

SKM