PIRAN DITTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As common issues are involved in the captioned petitions, with the consent of both sides, the same are hereby disposed of by this common order. For the sake of brevity and convenience, facts are borrowed from CWP-2435-2016.

(2.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of orders dtd. 30/12/2014 and 10/3/2015 whereby respondent has rejected his claim for promotion at par with respondent No.4.

(3.) The petitioner was recruited as Constable on 11/9/1989. He passed Lower School Course in October' 2007. He was promoted as Head Constable on 1/4/2010. He submitted representation dtd. 26/11/2011 seeking promotion on the ground of his good work. Jurisdictional Deputy Superintendent of Police (DSP) recommended his case for out of turn promotion. Senior Superintendent of Police vide communication dtd. 22/12/2011 further recommended his case for out of turn promotion. Deputy Inspector General of Police (DIG) forwarded his claim to Director General of Police (DGP) with his recommendations. The respondent-DGP did not consider his claim and he preferred writ petition before this Court which was disposed of vide order dtd. 22/9/2014 with a direction to respondent to decide his representation. The respondent by impugned order has rejected petitioner's representation.