FAROOQ AHMAD RESHI Vs. STATE OF J&K

JUDGEMENT

(1.) Promotion out of turn is sought for by petitioners in both petitions.

(2.) Petitioner, Farooq Ahmad Reshi, in SWP no.552/2015, appointed as Sub Inspector in the year 1990, worked in Special Operation Group in the Police Department of the State and promoted as Inspector. He was placed incharge SDPO, Pattan, in his own pay and grade vide order no.1846 of 1999 dated 28th May 1999. Petitioner seeks out of turn/accelerated promotion to the rank of Deputy Superintendent of Police (Dy. S.P.) in tune with circular no.14-GR of 1990 dated 6th March 1990.

(3.) Petitioner, Kawar Tanjeet Singh, in SWP no.545/2015, appointed as Sub Inspector in the year 1990, was promoted as Inspector and thereafter placed as incharge Dy. S.P. (Ops.) Kulgam. He also seeks out of turn promotion.