SANT RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of promotion of respondents No. 3 to 5 and direction to respondent to promote him.

(2.) The petitioner is claiming that he should be promoted to the rank of DSP from the date respondents No. 3 to 5 were promoted. The petitioner joined Punjab Police Force as Constable on 7/1/1962 and was allocated to Haryana Police Force on 1/11/1966. He was promoted from time to time. He was promoted as Inspector in 1992 and brought on List F on 24/6/1992. He requested respondent to bring him on List F from the date his juniors were brought. He submitted representation but to no avail.

(3.) Learned counsel for the petitioner submit that petitioner was entitled to promotion from the date his juniors were promoted.