GIAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court through the present petition filed under Articles 226 and 227 of the Constitution of India. His grievance is that both respondent No. 3 and 4 namely, Dharam Pal and Joginder Singh, who were his juniors had been promoted vide orders dated June 14, 1990 and September 14, 1990, (copies whereof have been appended as Annexures P-5 and P-6, respectively), still the case of the petitioner was not considered alongwith them for promotion.

(2.) The petitioner had earlier filed CWP No. 4694 of 1991. It was claimed that the petitioner was also entitled to be promoted from the year 1970 as Inspector and subsequently, as Deputy Superintendent of Police since January 3, 1978, the date of promotion of his junior Man Singh and that he was also entitled to all the consequential benefits from the aforesaid promotion. The aforesaid civil writ petition was dismissed by this Court vide order dated January 6, 1992. A Letters Patent Appeal was filed by the petitioner. The aforesaid LPA No. 637 of 1992 was also dismissed by this Court vide order dated July 16, 1992. Subsequently, a review application was filed by the petitioner. In the review application, the following order was passed :-

(3.) The grievance of the petitioner is that although the department was required to consider the case of the petitioner at the time of passing of the orders Annexures P-5 and P-6 with regard to the promotion of respondents No. 3 and 4, still at that point of time his case was not considered.