JAGJEET RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for the following relief:

(2.) The petitioner was appointed as Constable in the Police Department on 12/10/1957. He was promoted to the post of Inspector w.e.f. 31/8/1987 and was confirmed on said post w.e.f. 20/12/1990.

(3.) The petitioner retired on 31/7/1997. After his retirement, petitioner approached the erstwhile State Administrative Tribunal by way of O.A. No.3571 of 2000 seeking direction to consider the petitioner for promotion to the post of Dy.S.P. on completion of two years' service as Inspector. Learned Tribunal vide order dtd. 13/12/2006, allowed the Original Application of the petitioner. The challenge of respondents to the order passed by learned Tribunal by way of in CWP No. 2239 of 2007 also remained unsuccessful. Accordingly, the petitioner was promoted to the post of Dy.S.P. w.e.f. 21/8/1991.