Surendra Babu vs State Of U.P. And 4 Others
2023 Latest Caselaw 25864 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:182968
 
Court No. - 37
 
Case :- WRIT - A No. - 15840 of 2023
 
Petitioner :- Surendra Babu
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Vinod Kumar Mishra,Harsh Kumar Anand,Sr. Advocate
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

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

With the consent of learned counsel appearing for the contesting parties, the instant writ petition is being finally decided.

Instant writ petition has been filed praying for a mandamus commanding the respondents to open the sealed cover and to promote the petitioner on the post of Sub-Inspector on Adhoc basis in terms of relevant Government orders and the judgment of this Court passed in Writ-A No. 8151 of 2022 Inre; Neeraj Kumar Pandey Vs State of U.P and Ors.

The contention is that in terms of the Government order dated 28.05.1997, a copy of which is annexure 1 to the writ petition, those persons whose case has been kept in sealed cover and substantial period has been lapsed then the case of such employee for Adhoc promotion can be considered.

The argument of learned counsel for the petitioner is that the persons similarly circumstanced have been accorded Adhoc promotion while the petitioner has been left out.

Accordingly, considering the Government order dated 28.05.1997 which provides for grant of Adhoc promotion with respect to those employees whose claim for promotion has been kept in sealed cover and substantial period of time has lapsed and their case has been kept in sealed cover, the present petition is disposed of with the direction to the competent authority to consider the claim of the petitioner for Adhoc promotion on the post of Sub Inspector in the light of the Government order dated 28.05.1997 or any other Government order which may have bearing on the matter.

Let an order in this regard be passed within a period of two months from the date of receipt of a certified copy of this order.

Order Date :- 21.9.2023

Pachhere/-