Pramod Kumar Parihar vs State Of U.P. And 7 Others
2019 Latest Caselaw 310 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - A No. - 3210 of 2019
 

 
Petitioner :- Pramod Kumar Parihar
 
Respondent :- State Of U.P. And 7 Others
 
Counsel for Petitioner :- Vijay Gautam,Devesh Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

This petition has been preferred seeking promotion of the petitioner from the post of Constable to Head Constable.

The petitioner contends that no adverse entries or punishments have been imposed in the past five years prior to the period of consideration in terms of the notification of promotion. The further allegation is that although promotion is to be affected on the basis of 'Seniority subject to rejection of the unfit', juniors of the petitioner have been promoted.

Learned Standing Counsel submits that subject to all contentions on merits being left open, the third respondent shall duly consider the grievance of the petitioner and pass a reasoned and speaking order dealing with the said claim with due notice to the private respondents herein.

Learned Standing Counsel states that this exercise of consideration shall be concluded with expedition and preferably within a period of three months from the date of presentation of a certified copy of this order.

Accordingly and without going into the merits of the claim of the petitioner, this petition shall stand disposed of in light of the statement noted above.

Order Date :- 28.2.2019

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