Arvind Rana vs State Of U P And 6 Others
2022 Latest Caselaw 19386 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 1563 of 2021
 

 
Petitioner :- Arvind Rana
 
Respondent :- State Of U P And 6 Others
 
Counsel for Petitioner :- Jaysingh Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

Heard the counsel for the petitioner and the learned Standing Counsel.

The counsel for the petitioner states that he has been denied the benefit of consideration of promotion only on account of the entries which are more than ten years. He relies upon the judgment of this Court in the case of Mukesh Kumar vs. State of U.P. and others decided on 03.11.2022 in Writ A No.1611 of 2021 wherein this court had directed that the entries prior to ten years shall not be considered while considering the grant of promotion to the petitioner.

Thus, on the same terms and conditions, the present petition is disposed off directing the respondents to consider the case of the petitioner for promotion. While doing so, the entires which are more than ten years shall not be considered.

Order Date :- 1.12.2022

VNP/-