NAND KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) By means of present writ petition, the petitioner has prayed for a writ in the nature of certiorari for quashing of letter dated 02.9.2009, contained in Annexure No. 1, issued by the Inspector General of Police (Establishment) Lucknow in pursuance of the same petitioner's promotion on the post of Deputy Superintendent of Police (in ordinary grade) has been withheld. The petitioner also prays for a writ of mandamus commanding the opposite parties to promote the petitioner on the post of Deputy Superintendent of Police (in ordinary grade) of U.P. Police Service by giving effect to the recommendations of Departmental Promotion Committee/Public Service Commission, U.P., Allahabad w.e.f. the date next junior to the petitioner has been promoted with all consequential benefits.

(3.) Submission of learned Counsel for the petitioner is that the petitioner was appointed as Sub Inspector of Civil Police by direct recruitment on 28.2.1978 and subsequently was confirmed on the said post. The petitioner was promoted to the post of Inspector of Civil Police sometimes in the year 1992 and was later on confirmed on the post of Inspector.