FIRAN DAS SAHU Vs. STATE OF C.G.

JUDGEMENT

(1.) By way of this writ petition filed under Article 226 of the Constitution of India, th'e petitioner is seeking a mandamus directing the respondents to consider his case for promotion on the post of Inspector after completion of minor penalty imposed upon him pursuant to punishment order dtd. 28/6/2012.

(2.) The aforesaid relief has been claimed on the following factual backdrop.

(3.) The respondents-State has filed its return, inter-alia, stating that after completion of department proceeding, again the matter was taken up afresh and, upon finding that the punishment imposed upon the petitioner to be adequate, the same was maintained by order dtd. 28/7/2016. Hence, the petitioner has rightly not been considered for promotion.