BHUPENDRA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THESE petitions are analogously heard on the joint request of learned counsel for the parties. Facts are taken from W.P.No.7657/2011.

(2.) THIS petition filed under Article 226 of the Constitution challenges the order dated 20.6.2011 (Annexure P -1) whereby petitioners' application for grant of out of turn promotion is rejected by the respondent No.2. The petitioner earlier filed W.P.No. 289/2009 which was disposed of by this Court on 5.4.2011 with certain directions. In turn, the respondents considered the application of the petitioner and rejected it by impugned order (Annexure P -1).

(3.) SHRI Lahoti submits that the name of Jagveer Singh does not find place in the FIR. Thereafter, a revised list was prepared which is Annexure P -7 dated 7.5.2007 by the I.G. Gwalior range. In this list the name of Jagveer Singh is included for grant of out of turn promotion and names of the present petitioners were deleted. Another recommendation of same nature is prepared by the I.G. Gwalior range on 20.6.2007. The name of Jagveer Singh is again included in this list. Thereafter, by order dated 21.6.2007, 14 persons who were part of different teams were given out of turn promotion. Thereafter, the petitioners preferred representations (Annexure P -11) for grant of out of turn promotion. In turn, the D.I.G. Gwalior range by communication dated 19.7.2007 (Annexure P -12) recommended their names for grant of out of turn promotion. These recommendations were sent to I.G. Gwalior range. In turn, the I.G. Gwalior range after considering the D.I.G.'s aforesaid recommendation, recommended the names of the petitioners for grant of out of turn promotion. It is requested by I.G. that petitioners names need to be considered for out of turn promotion sympathetically.