NARINDER SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioner through the medium of present petition is seeking a direction to the respondents for according him the benefit of out of turn promotion as Head Constable w.e.f. 2007 and as Assistant Sub Inspector from 2008.

(2.) The case of the petitioner is that after he came to be appointed as Constable in Jammu and Kashmir Police, he participated in various anti-terrorist operations. In 2003, the petitioner killed three militants at Tantha in district Doda, for which he was given a cash reward of Rs. 15,000. In 2006, in an anti-militant operation, petitioner killed one more militant and taking into consideration the said act of courage and bravery on his part, he was accorded out of turn promotion to the post of Selection Grade Constable in Dec'2006.

(3.) Again in May'2007, the petitioner participated in an anti-terrorist encounter, in which one militant was killed in Dehrote area of district Doda, for which the petitioner was awarded Sher-e-Kashmir medal for gallantry. In Jan'2008, on receipt of an information from the concerned sources, a search operation was conducted by a police party headed by the petitioner in Banshal Nalla and Soons Nalla in district Doda, in which two militants were killed.