VEERANNA AIVALLI Vs. STATE OF J&K

JUDGEMENT

(1.) A preliminary objection is raised in this petition by the learned counsel for the respondents about the maintain - ability of the writ petition. It is contended that the petition is cognizable by the Central Administrative Tribunal under the Administrative Tribunals Act of 1985.

(2.) PETITIONERS as also the respondent No. 3 are police officers and belong to IPS Cadrs. Order passed by the State Govt. On 7 -10 -1986 is impugned in the writ petition.

(3.) IT appears that respondent No. 3â„¢s representation against the promotion of petitioners 1 and 2 was considered and it was ordered that respondent No. 3 will be deemed to have been promoted to the supertime scale of IPS with affect from 1 -1 -1982 (that is the date of promotion of his junior collegesues) to 2 -3 -1983 without any monetary benefit so as to maintain in his seniority over his junior. The impugned order is Govt. order issued by the state of J & K.