SRINIWAS RAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner nos. 1 and 2 are Coaches whereas petitioner nos. 3 to 17 are the sport persons who won National Sport Event. Their grievance is that they have not been given out of turn promotion as per the Police Order 219A/90 X.P. issued by the Director General of Police, Bihar. This policy has been adopted by the State of Jharkhand vide Letter No. 879/G dtd. 9/9/2011 of the office of Director General of Police and Inspector General of Police, Jharkhand.

(2.) The instant writ petition has been filed under Article 226 of the Constitution of India for direction to the respondents-Police Authorities to consider their cases for out of turn promotion in the light of the policy as stated above.

(3.) It is submitted by learned counsel for the petitioners that under the stated policy to encourage the sport persons serving the department of police from time to time, the officers and men of the police department have been given out of turn promotion from the date when they won medal for the State. Reference is made to one Santosh Kumar Singh, Constable, who was the winner of Gold Medal in 5th All India Basket Ball Championship held from 14/2/1999 to 25/2/1999. He was granted promotion to the post of Assistant Sub Inspector on 18/5/2006 with effect from 25/2/1999. It was not the solitary case, but also Dev Kumar Rao, Constable, Rajeshwar Prasad Verma, Assistant Sub Inspector and Krishna Kumar Sharma, Constable, were granted promotion w.e.f. 17/2/1997, 8/11/1997 and 11/1/1998 respectively vide office order dtd. 6/4/1998. Other cases have also been cited where performing sport persons have been given out of turn promotion.