SADANAND SINGH Vs. STATE OF JHARKHAND & ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has approached this Court with a prayer for consideration of his case for out of turn promotion as he has received Gallantry Award President Police Medal. Factual Matrix

(3.) The petitioner was appointed on the post of constable in Jharkhand Police having his date of birth 09.07.1979. The petitioner joined the said post on 15.05.2005 and presently, posted at Police Line, Jamshedpur. It is the case of the petitioner that when he was posted in the Palamau District Force, on 08.06.2012, the petitioner was a member of the team which had encountered extremists of PLFI and for the act of bravery on said date, the petitioner, on recommendation, was conferred with the Gallantry Award President Police Medal. In view of the Gallantry Award i.e. President Police Medal, the petitioner was granted out of turn promotion which apparent from letter dated 08.01.2016, issued under the signature of Inspector General of Police (Headquarters), Jharkhand to the Senior Superintendent of Police, Jamshedpur for making available upto data service records/service book etc. of the petitioner to the Police Headquarter with the signature of the petitioner on the enclosed undertaking proforma.