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Allahabad High Court

Ram Pyare, Const. 624 C.P.And Others vs State Of U.P. And Others on 28 July, 2010

Author: Shishir Kumar

Bench: Shishir Kumar

Court No. - 38

Case :- WRIT - A No. - 43867 of 2010

Petitioner :- Ram Pyare, Const. 624 C.P.And Others
Respondent :- State Of U.P. And Others
Petitioner Counsel :- Vijay Gautam
Respondent Counsel :- C. S. C.

Hon'ble Shishir Kumar,J.

Heard the learned counsel for the petitioners as well as learned Standing Counsel appearing for the Respondents and have perused the record. With the consent of the learned counsel for the parties, this writ petition is being disposed of at this stage without calling for a counter affidavit.

The petitioners are Constables working in the Civil Police. They claim that in terms of the Government Order dated 31.1.2007, they would be entitled to be promoted as Head Constable (Special Category) as they fulfil all the criteria laid down in the said Government Order. Their further contention is that other Constables have been given the benefit of the Government Order dated 31.1.2007, which is being denied to the petitioners.

In my view, no useful purpose would be served by calling for a counter affidavit and keeping this writ petition pending.

However, without going into the merits of the case and with consent of the learned counsel for the parties, this writ petiton is finally disposed of with the direction that in case if, with regard to his grievance made in this writ petition, the petitioners file a comprehensive representation before the Respondent no.2, the Special Secretary, Home, Home (Police) Anubhag-1, Uttar Pradesh Shashan, Secretariat, Lucknow, along with a certified copy of this order, the same shall be cosnidered and decided by the said respondent, in accordance with law by a speaking order, as expeditiously as possible, preferably within a period of two months from the date of filing of the same.

With the aforesaid observation/directions, this writ petiton is finally disposed of.

No order is passed as to costs.

Order Date :- 28.7.2010 V.Sri/-