NIRVIKAR Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Mr. Neeraj Garg, Advocate, present for the petitioner.

(2.) Mr. B.P.S.Mer, Brief Holder, present for the State/respondent no.1 to 5.

(3.) The petitioner is a Sub-Inspector in Civil Police, Uttarakhand. Since his name has not been considered for promotion in the ongoing promotion to the post of Inspector, therefore, he preferred the present writ petition before this Court. Earlier by an interim order dated 27.02.2015 of this Court it was directed that the candidature of the petitioner shall be considered by adopting a sealed cover procedure.