Upkar Singh vs State Of Punjab And Another
2024 Latest Caselaw 20179 P&H

Punjab-Haryana High Court

Upkar Singh vs State Of Punjab And Another on 13 November, 2024

                               Neutral Citation No:=2024:PHHC:147920




IN THE HIGH COURT OF PUNJAB AND HARYANA
          AT CHANDIGARH

111                                          CWP No.30548 of 2024
                                             Date of decision : 13.11.2024
UPKAR SINGH                                              ..PETITIONER

                                       VS.



STATE OF PUNJAB AND ANOTHER                               ..RESPONDENTS


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:      Ms. Alka Chatrath,, Advocate for the petitioner.

              Mr. Aman Dhir, DAG, Punjab.


               ****
JAGMOHAN BANSAL, J.(ORAL)

1. The petitioner has filed instant petition under articles

226/227 of the Constitution of India seeking directions to respondents

to consider him for the post of DSP.

2. The petitioner joined Punjab Police on 05.04.1993 as

Constable. He was selected on the basis of achievements in sports. He

was further promoted to the rank of Head Constabl Constable, Assistant Sub--

Inspector, Sub-Inspector
           Sub           and Inspector
                                   tor on 30.10.1993, 16.01
                                                      16.01.1998,
                                                            .1998,

22.11.2002 and 06.07.2011 respectively. He was included in the list

of candidates eligible for promotion to the post of DSP, however, owever, he

was not promoted to the rank of the DSP. He along with two other

officials filed CWP No.3473 of 2023 before this Court which was

disposed of vide order dated 12.04.2023 with a direction to

respondent to consider their claim. The respondent has promoted respondents

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Neutral Citation No:=2024:PHHC:147920

two writ petitioners therein. However, claim of petitioner was kept

pending on account of one FIR pending against him. He has been

acquitted vide judgment dated 04.03.2024 passed by Ld. Judicial

Magistrate Ist Class, Amritsar. SSP Tarn Taran vide letter dated

12.08.2024 has requested DGP to promote the petitioner to the rank of

DSP. The matter is pending before DGP and he is not taking decision

in one or another way.

3. Mr. Aman Dhir, DAG, Punjab, who on advance notice is

present in Court accepts notice and waives service, submits that

competent authority would look into the matter and pass an

appropriate order within four months from today.

4. Ms. Alka Chatrath agrees to aforesaid statement of State

counsel.

5. In the wake of statement of learned State counsel the

instant petition stands disposed of.

                                                (JAGMOHAN BANSAL)
November 13, 2024                                     JUDGE
Poonam Sharma

Whether speaking/reasoned? Yes/No

Whether reportable? Yes/No

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