SURENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) By means of this writ petition, the petitioner has challenged the order dated 2nd September, 1999, putting the result of promotion of the petitioner on the post of Inspector of Police in a sealed cover.

(2.) The necessary facts draped in brevity are that the petitioner was enrolled as Constable in U. P. Police on 13.3.1975 and after completing 5 years service, he appeared for selection to the post of Sub-Inspector and on 1.6.1980, the petitioner was selected accordingly. After completing the training, the petitioner joined as Sub-Inspector w.e.f. 1.6.1981 and out of 1,200 candidates, the petitioner was figured at S1. No. 9 in the list. It has been averred that the petitioner had received 112 cash awards and as many as 76 good entries. These awards were granted sometimes by the Inspector General of Police and sometimes by the Deputy Inspector General of Police. He has completed refresher course between 24.4.1987 to 23.5.1987 at P.T.C. Moradabad. It has been urged that as per the Police Regulations applicable on the post of inspectors from the post of Sub-Inspectors, the Director General of Police is required to prepare a list of selected Sub-Inspectors, approved for inclusion of their names in C. I. List-11 and after inclusion of the names, these inspectors are sent for training and then are promoted to the post of Inspectors. Lastly, the selections were held in the year 1991 and thereafter, no selection was held in spite of the fact that as per the requirement, the C. I. List-II should be prepared every year. The petitioner was called for interview on 29.5.1997 while posted as Station Officer of Police Station. Jagdishpur district Sultanpur. He was informed during the interview that his record of refresher course was not available and, therefore, two marks of the petitioner were deducted on account of non-availability of the refresher course before the Selection Board. The result of C. I. List-II was published on 17.6.1997 but the petitioner's name was not included in the list.

(3.) Feeling aggrieved, the petitioner filed representation on 8.7.1997 praying therein that he should have been awarded two marks of refresher course, pursuant to which, the Inspector General, Lucknow Zone vide letter dated 5.8.1997 requested the I. G. Administration to send all the material relating to all the appreciation, prizes, good entries awarded to the petitioner.