MOHAN SINGH TOMKIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners are constables in Uttarakhand Civil Police. They have presently challenged the promotional exercise undertaken by the Government of Uttarakhand and the Police Department of Uttarakhand for promotion of Constables and Head Constables to the post of Sub-Inspector in Uttarakhand Civil Police.

(2.) The main grievance of the petitioners, before this Court, is that in the promotion exercise in the State not only the Constables and Head Constables of Civil Police are being considered but Constables and Head Constables of other cadres in the Police Department, such as, Provincial Armed Constabulary (from herein after referred to as "PAC") as well as Indian Reserve Battalion (from herein after referred to as the "IRB") are also being considered.

(3.) The petitioners contend that this cannot be done as they belong to different cadre and from different establishments.