Allahabad High Court
Constable 896 Ap / 1010 Cp Kesh Pratap ... vs State Of U.P. And Others on 6 July, 2010
Author: Rakesh Sharma
Bench: Rakesh Sharma
Court No. - 30 Case :- WRIT - A No. - 1130 of 2008 Petitioner :- Constable 896 Ap / 1010 Cp Kesh Pratap Singh Respondent :- State Of U.P. And Others Petitioner Counsel :- Satya Prakash Pandey Respondent Counsel :- C.S.C. Hon'ble Rakesh Sharma,J.
Heard learned counsel for the parties and perused the record. The attention of the Court was drawn to a judgment rendered by this Court on 20.3.2008 in writ petition No.15013 of 2008- K.B.Pandey Vs. State of U.P.&others.
Learned Standing Counsel has submitted that the petitioners are out of zone of eligibility for promotion on the post of head constable. They had not obtained required marks. Upon this learned counsel for the petitioner submitted that several irregularities were committed in the selection process.
After hearing learned counsel for the parties, this Court is of the view that this Court cannot act as a super selection Board or sit in appeal against the decision taken by the Selection Boards of the police department for considering the case of constables for promotion on higher post. However, if the petitioner has any grievance, it is open for them to submit a representation to the appropriate authority of the department. If such a representation is made, the same may be considered and disposed of in accordance with law . With these observations, the writ petition is disposed of.
Order Date :- 6.7.2010 VPC