Allahabad High Court
C-63 Ram Autar Pal vs State Of U.P. And Others on 9 August, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - A No. - 44656 of 2010 Petitioner :- C-63 Ram Autar Pal Respondent :- State Of U.P. And Others Petitioner Counsel :- Sanjay Singh Sengar Respondent Counsel :- C. S. C. Hon'ble Dilip Gupta,J.
The petitioner who is working as a Constable has filed this petition for a direction upon the respondents to promote him to the post of Head Constable.
Learned Standing Counsel appearing for the respondents, on instructions, states that no person junior to the petitioner has been promoted as Head Constable as yet and now the promotions to the posts of Head Constable are to be made by the Board. He further states that as and when the promotions are made by the Board, the case of the petitioner shall be considered.
In such circumstances, no direction can be issued for promotion of the petitioner at this stage. As and when the promotions to the post of Head Constable are made, the case of the petitioner may be considered in accordance with the relevant rules.
The writ petition is dismissed subject to the observations made above.
Order Date :- 9.8.2010 GS