Satendra Singh vs State Of U.P. And 5 Others
2023 Latest Caselaw 11106 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - A No. - 5963 of 2023
 

 
Petitioner :- Satendra Singh
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Vinod Kumar Mishra,Harsh Kumar Anand,Sr. Advocate
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri Vinod Kumar Mishra, learned counsel for the petitioner and the learned Standing Counsel for the State.

Since the present matter is identical in context with the other two other petitions bearing Writ-A No. 938 of 2023 as well as Writ-A No. 940 of 2023, accordingly, the Court proposes to pass the following order in this case as well.

The present petition has been filed with the following prayers :

"(i) issue, a writ, order or direction, in the nature of mandamus, commanding the Respondent Authorities, to open the Seal Cover Envelope and promote the petitioner on the post of Sub-Inspector on the Ad-hoc basis, in pursuance of the Government Order No. 13/21/89-Ka-1-1997, dated 28/05/1997, & Government Order No. 1/2018-13(6)/2017/Ka-1-2018, dated 09/01/2018, & in the light of the Judgment and order dated 09/05/2022; 26/05/2022 & 08/02/2023, passed by this Hon'ble Court in Writ-A No. 4801/2022, (Ramesh Kumar Singh Vs. State of U.P. & Others), Writ-A No. 8151/2022 (Neeraj Kumar Pandey Vs. State of UP and others) Writ-A No. 1719/2022 (Ranveer Singh Vs. State of UP and others) from the date their Juniors have been granted promotion, with all consequential benefits.

(ii). issue, a writ, order or direction, in the nature of mandamus, commanding the Respondent Authorities, to consider the claim of the petitioner for Ad-hoc Promotion on the post of Sub-Inspector in pursuance of the Government Order No. 13/21/89-Ka-1-1997, dated 28/05/1997, & Government Order No. 1/2018-13(6)/2017/Ka-1-2018, dated 09/01/2018, & in the light of the Judgment and order dated 09/05/2022; 26/05/2022 & 08.02.2023, passed by this Hon'ble Court in Writ-A No. 4801/2022, (Ramesh Kumar Singh Vs. State of U.P. & Others), Writ- A No. 8151/2022 (Neeraj Kumar Pandey Vs. State of UP and others) Writ-A No. 1719/2022 (Ranveer Singh Vs. State of UP and others) from the date their Juniors have been granted promotion, with all consequential benefits."

The contention of the counsel for the petitioner is that in terms of the Government Order dated 28.05.1997, it is incumbent that the promotion will be considered after opening the seal cover.

Considering the submissions made at the bar and the fact that the persons similarly placed have been considered for promotion, the present petition is disposed off directing the respondents to take a decision on the petitioner's ad-hoc promotion request to the post of Sub-Inspector in the light of the clause 10 of the Government Order dated 28.05.1997 and Government Order dated 09.01.2018. The respondents are directed to pass a speaking order within a period of two months. While passing the said order, the respondents shall also consider the judgments passed by this Court in Writ A No.8151 of 2022 (Neeraj Kumar Pandey vs. State of U.P. ) decided on 26.05.2022 and Writ A No.7917 of 2022 (Umesh Pratap Singh vs. State of U.P. and others) decided on 09.09.2022 as well as in a recent case bearing Writ-A No. 1789 of 2022 (Ranbir Singh Vs. State of U.P. and others) decided on 08.02.2023

The writ petition stands disposed of with the aforesaid directions.

Order Date :- 13.4.2023

V.S.Singh