RAMESH CHANDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) The petitioner, by means of this writ petition, has assailed the order dtd. 11/4/2019 passed by the respondent no.2-U.P. Police Recruitment and Promotion Board, Lucknow, by which the petitioner has been denied the promotion on the post of Sub Inspector.

(3.) The brief facts giving rise to the present case are that the petitioner was appointed in the year 1991 as Constable (Civil Police). Thereafter, he was promoted on the post of Head Constable (Civil Police) in the year 2015. It is stated that the petitioner while posted in Deoria at Police Station Bhatani, was sent to Lucknow for V.V.I.P. duty on 17/4/2016. He returned on duty on 18/4/2016 but fell ill on the same day and was advised for 3 days rest. The petitioner, after becoming well, reported to the respondent no.3-Superintendent of Police, Deoria, who according to the petitioner, had sanctioned the leave of the petitioner and cancelled his V.V.I.P. duty by order dated 21..04.2016.