(1.) Heard learned Counsel for the petitioner and Sri Piyush Shukla, learned Counsel for the respondent-State.
(2.) The petitioner claims that he may be promoted on a class III post as he has been working as a Cook/Follower for the past 28 years under the Rules of promotion.
(3.) Learned Counsel for the respondent contends that the petitioner cannot be promoted as a class III employee. As a matter of fact his next higher post of promotion is at of Head Cook/Follower. For this reliance has been placed on the Uttar Pradesh Police Group 'D' Employees Service Rules, 2009, dated 28.9.2009. Rule 20 thereof prescribes the mode of promotion to the next higher post where an employee can be considered for promotion after completion of 16 years of satisfactory service. The promotion has to be made within the same establishment from amongst the eligible candidates through selection by a Selection Committee.