ANANT RAM SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By this petition, under Article 226/227 of the Constitution of India, the petitioner seeks to assail legality and validity of order dated 26-5-2006 (Annexure P-l) as also order dated 29-6-2006 (Annexure P-2) passed by the second respondent.

(2.) By order dated 26-5-2006, a list of eligible persons found fit for promotion has been issued and the petitioner is aggrieved by the same, as it does not contain the name of the petitioner. Order/communication dated 29-6-2006 reads that as the petitioner was not found fit for promotion, in view of the provisions contained in SOP No. 22, he was declared unfit.

(3.) Petitioner was working as Asstt. Sub Inspector of Police and was expecting promotion to the next higher post of Sub Inspector. Order dated 26-5-2006 contained name of persons junior to the petitioner, meaning thereby that the petitioner was not found fit for the promotion. The communication made subsequently on 29-6-2006 states that he was not found fit for promotion.