Rajesh Singh vs State Of U.P. Thru Prin.Secy.Home ...
2019 Latest Caselaw 3371 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 11526 of 2019
 

 
Petitioner :- Rajesh Singh
 
Respondent :- State Of U.P. Thru Prin.Secy.Home Lucknow And Ors.
 
Counsel for Petitioner :- Ramesh Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Ramesh Singh, learned counsel for the petitioner.

Notices on behalf of opposite parties have been accepted by the office of the learned Chief Standing Counsel.

By means of this writ petition, the petitioner has prayed that the opposite party Nos.4 to 6 be directed to send the Character Roll/ relevant papers of the petitioner to the opposite party No.3 for considering his promotion on the post of Inspector against the vacancy of selection year 2015 with effect from 20.11.2016 when the juniors to the petitioner and similarly situated persons have been given promotion on the said post with all consequential benefits treating the annual character remarks of the year 2006 to 2008 being satisfactory.

Let counter affidavit be filed within a period of three weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this petition in the week commencing 01.07.2019 as fresh.

The interim relief application of the petitioner may be considered on the next dated.

Order Date :- 23.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]