NARESH SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:

(2.) It is submitted by the counsel counsel for the petitioners that in the year 2009, the petitioners appeared in the departmental examination which was conducted for promotion to the post of Head Constable and they were declared pass by order dated 3.6.2009. Thereafter, the petitioners were sent for training for the post of Head Constable and were declared successful by communication dated 12.10.2009. However, thereafter no action was taken. On 14.1.2019, the Police Headquarters directed all the DIGs of different Range of M.P. to send the names of those persons who were declared pass in the departmental examination conducted in the year 2012. However, the names of the petitioners were not sent. The petitioners are waiting for their promotion but no action has been taken and, accordingly, on 10.6.2019 they have made a representation which has not been decided so far. It is further submitted that by order dated 31.1.2017 passed in W.P.No.7583/2014(s) ( Shivpal Bhadoriya & Ors. vs. State of M.P. & Ors .) has allowed the cases of those petitioners who are similarly placed to the petitioners.

(3.) Heard the learned counsel for the petitioners.