MAAN SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for the following substantive relief:-

(2.) The case of the petitioner in nut-shell is that he was appointed as Constable in Himachal Pradesh Police on 30/10/1974. He was promoted as Head Constable in the year 1981. He qualified the Intermediate Course and was promoted as Assistant Sub Inspector in the year 1986. Petitioner was further promoted as Sub Inspector in the year 1990 and as Inspector on 22/8/1995. He was confirmed as Inspector w.e.f. 30/3/1998.

(3.) The grievance of the petitioner is that his juniors Inspectors with similar qualifications and with relaxation in educational qualifications were promoted as DSPs on ad-hoc basis w.e.f. 9/7/1999, whereas petitioner was denied the benefit of ad-hoc promotion as DSP till 2/11/2000 without any basis.