INDRAJEET RAM. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners have approached this Hon'ble Court with a prayer for promotion to the post of Assistant Sub-Inspector of Police from literate constables within a specified period.

(2.) Bereft of unnecessary details, the case of the petitioners is that they have been appointed to the post of literate constable on different dates between October, 1999 and May, 2000.

(3.) It is further case of the petitioners that they are also P.T.C. trained and as such in view of the policy decision of the State Government and in view of the promotion Rules, the literate constables who have obtained training from the Police Training College are entitled for consideration of their case for grant of promotion to the post of Assistant Sub-Inspector of Police as and when case of promotion are taken up.