Arun Kumar vs State Of U P And 3 Others
2022 Latest Caselaw 20298 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 19926 of 2022
 

 
Petitioner :- Arun Kumar
 
Respondent :- State Of U P And 3 Others
 
Counsel for Petitioner :- Vikas Chandra,Suresh Bahadur
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

Learned counsel for the petitioner states that he does not propose to press the writ petition insofar as it relates to challenge the order dated 15.12.2021 passed by respondent no. 3 and confines his argument to the prayer no. B.

Considering the fact that this Court has categorically decided in judgment dated 18.09.2019 passed in Writ-A No. 7959 of 2019 (Bhupendra Singh Vs. State of U.P. and Others) with regard to the consideration of the claim for promotion in the light of Circular dated 19.10.2015, the present petition is disposed off directing the respondents to consider the claim of the petitioner for promotion ignoring the entries which are prior to five years in the light of the judgment in the case of Bhupendra Kumar Singh Vs. State of U.P. The said consideration shall be done with all expedition, preferably within a period of four months.

Order Date :- 7.12.2022

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