SYED ASHIQ HUSSAIN BUKHARI Vs. STATE OF J&K

JUDGEMENT

(1.) Aggrieved by the notification No. I-14013/74/2013-IPS.I dated 20.01.2016 issued by the Government of India/Bharat Sarkar, Ministry of Home Affairs/Grih Mantralaya, the Government Order Nos. 104-Home of 2016, 105- Home of 2016 of 2016, 106-Home of 2016 and 107-Home of 2016, dated 26.02.2016, insofar as these denied the benefits of pay to the petitioner pursuant to his induction in the cadre of the Indian Police Service and consequential promotions to the higher grades, the petitioner has assailed the same in the instant petition and has craved the indulgence of this Court in granting him the following reliefs:

(2.) Shorn of the details, the case of the petitioner is that the Government Order No. Home-508 (P) of 2010 dated 29.04.2010, indicating his name at S. No. 212 in the list of the Superintendents of Police, was challenged by him before this Court and in terms of the Judgement dated 4th of January, 2013, his claim was accepted and the respondents were directed to fix and determine his seniority as Superintendent of Police from the date he joined as Incharge SP (Operations) in terms of PHQ Order No. 2002 of 1998 dated 24.06.1998.

(3.) It is submitted in the writ petition that in compliance with the orders of this Court, the respondents issued Government Order No. Home-378 of 2013 dated 5.9.2013, by which sanction was accorded to the promotion of the petitioner as Superintendent of Police w.e.f 24.06.1998 followed by another Order No. 379 of 2013 dated 5.9.2013, directing the placement of the petitioner at S. No. 1-A i.e. below Shri Ghulam Hassan Bhat (S. No. 1) and above Shri Syed Kifayat Hyder (S.No.2) in the final seniority list as on 01.01.2010. Subsequent to the placement of the petitioner at the appropriate place, he was required to be inducted into Indian Police Service (IPS) in terms of IPS (Appointment by promotion) Regulation, 1955, for the allotment year 2006.