VIJAY KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the parties. Learned Counsel for the petitioner submits that on account of non-availability of ACRs, the case of petitioner for promotion has not been considered. In support of his submissions, he has relied upon the judgment of this Court passed in Brij Pal v. State of U.P. and others., 2003 21 LCD 282

(2.) Though several opportunities have been granted to the Standing Counsel for filing counter-affidavit, till date the same has not been filed. However, learned Standing Counsel does not dispute the aforesaid citation.

(3.) Considered the submissions made by the parties' Counsel and perused the record.