SANJEEV KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) NAME of the petitioner was recommended by the Director Inspector General of Police (Central Zone) on 3.5.2007 for out of turn promotion. The Departmental Promotion Committee met on 25.6.2007. Name of the petitioner was also considered by the Departmental Promotion Committee, but his name was not recommended.

(2.) MS . Archana Dutt has vehemently argued that the petitioner had apprehended Mohammad Margoob, who had escaped from police custody from Utter Pradesh. She has also argued that on the basis of certificates placed on record, case of the petitioner ought to have been recommended by the Departmental Promotion Committee in its meeting held on 25.6.2007.

(3.) I have heard the learned counsel for the parties and have perused the pleadings carefully.