BENI BAHADUR SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned standing counsel and also perused the record.

(2.) By means of this petition, petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 2.6.1989, whereby the claim of the petitioner for absorption on the post of Sub-Inspector in Civil Police has been rejected by the Senior Superintendent of Police, Lucknow.

(3.) For the purposes of deciding the controversy involved in the present case, it is not necessary to state the facts of the case in detail. It will suffice to state that cases of the Head Constables of Police who were promoted to the post of Sub-Inspectors but were subsequently reverted to the post of Head Constables, were considered by this Court and by Supreme Court and ultimately it was directed that the Sub-Inspectors who have completed 40 years of age on 30th of September, 1984 and who have completed three years continuous service as Sub-Inspectors on 30th of September. 1984 and their work and conduct was satisfactory, will be entitled to be absorbed as Sub-Inspectors of Police.