MOHAMMAD HANEEF Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) The petitioner claims accelerated promotion on account of his participation in militancy related operations as a Constable as far back as in 1999. It is stated that the official respondents had granted promotion to private respondents 6 and 7 who were given out of turn promotion to the grade of Senior Grade Constable ignoring the better right of the petitioner.

(2.) It is stated that the petitioner approached this court by way of SWP No.389/2000 which was disposed of by virtue of order dated 26.04.2000 with a direction to the respondents to consider the case of the petitioner for out of turn promotion.

(3.) It was further urged that failure to do the needful had forced the petitioner to file a contempt petition also. Subsequently, it appears that the petitioner was promoted out of turn promotion to the post of Selection Grade Constable vide order dated 11.09.2001 and subsequently was also promoted as Head Constable on his own turn in the year 2010.