DINKAR PRASAD SINGH Vs. STATE

JUDGEMENT

(1.) HEARD counsel for parties.

(2.) THE petitioner by this application seeks direction upon the respondent authorities to consider his case for grant of out of turn promotion in the rank of Inspector of Police in view of the provisions of Rule 660(C) of the Bihar Police Manual (hereinafter to be referred to as "Manual"), as he had shown exemplary courage in nabbing a criminal, where bombs were exploded and he lost one of his legs.

(3.) ON receipt of the recommendation of the Superintendent of Police, the Deputy Inspector General of Police also recommended for out of turn promotion to the petitioner vide letter no. 490 dated 18.4.1998, as contained in annexure 5. The matter thereafter again was examined by the Inspector General of Police (Administration) and he also recommended for out of turn promotion to the petitioner vide letter no. 372 dated 17.6.1998, but, ultimately, the claim of the petitioner was turned down by the Director General of Police and a direction was issued to the Superintendent of Police, Saran at Chapra, to suitably reward the petitioner and thereafter the petitioner was given a grant of Rs. 500/ - (five hundred) in lieu of his exemplary performance.