Head Constable Kishan Singh Pno ... vs State Of U.P. Thru ...
2017 Latest Caselaw 8048 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 30444 of 2017
 

 
Petitioner :- Head Constable Kishan Singh Pno 830831717
 
Respondent :- State Of U.P. Thru Prin.Secy.Deptt.Of Home Civil Sectt.& Ors
 
Counsel for Petitioner :- Sheshnath Bhardwaj 'Advoc
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for the petitioners and learned Standing Counsel for the State.

Petitioner claim that he is entitled to be promoted to the post of Sub-Inspector, Civil Police as he is fully qualified and has gained the required seniority. For the said purposes, the petitioner has made repeated representations to the respondents, but no heed has been paid on the same by the respondents.

In view of the aforesaid facts and circumstances, the petitioner is permitted to make a fresh representation detailing all his grievance to the respondent No.2, the Chairman, Uttar Pradesh, Police Recruitment and Promotion Board, Lucknow along with a certified copy of this order within three weeks from today. In case, any such representation is made by the petitioner within the aforesaid period, the respondent No.2, shall consider and decide the same in accordance with law, by a speaking and reasoned order within a period of two months from the date a certified copy of this order is served upon him.It is made clear that this Court has not gone into the merit of the case and all questions are left open to be considered by the O.P. No.2.

With the aforesaid observations and directions, the writ petition is disposed of finally.

Order Date :- 15.12.2017

Rajneesh DR-PS)

(Vivek Chaudhary, J.)