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Uday Kumar Verma vs The Union Of India And Ors on 27 September, 2023

Author: Mohit Kumar Shah

Bench: Mohit Kumar Shah

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Civil Writ Jurisdiction Case No.17842 of 2015
                 ======================================================
                 Uday Kumar Verma Son of Late Ram Padarath Singh Resident of village -
                 Karara Balram, P.S. Karpi, District - Arwal

                                                                        ... ... Petitioner/s
                                                 Versus
           1.    The Union Of India through the Secretary Ministry of Home Affairs, New
                 Delhi.
           2.    The D.G. of Police, C.R.P.F., C.G.O. Complex, New Delhi
           3.    The I.G., C.R.P.F. Imphal G.C. Imphal
           4.    The Commandant 32 B.N., C.R.P.F., Chura Chandpur (Loktok) Manipur.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s    :        Mr.Ebrahim Kabir, Advocate
                 For the UOI             :        Mr.Awadhesh Kumar Pandey, Sr.Adv.
                                                  Mr.R.K.Sharma, Advocate
                                                  Mr.Lokesh, Advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
                                       ORAL ORDER

2   27-09-2023

1. The present writ petition has been filed seeking the following relief(s):-

"1. That this is an application for issuance of an appropriate writ order or direction commanding the respondents to grant the petitioner promotion on the post of Head constable (G.D.) as he is entitled for the same and also found fit as would be evident from order No.PVII-2/2014-32-E.C.-1 dated 08.03.2015, Annexure- and also as personnel/constables junior to the petitioner and also in the said list above and also S.C.C. Sl. No.41 and 41(A) all have been granted the said promotion but the petitioner has been not Patna High Court CWJC No.17842 of 2015(2) dt.27-09-2023 2/2 which is highly illegal, arbitrary, malafide and discriminatory or for any other order or orders which this Hon'ble Court may deem fit and proper under the circumstances of the case."

2. At the outset, the learned counsel for the petitioner seeks liberty on behalf of the petitioner to approach the Director General of Police, Central Reserve Police Force, C.G.O. Complex, New Delhi, for redressal of his aforesaid grievances. Liberty so sought is granted.

3. The present writ petition stands disposed off.

(Mohit Kumar Shah, J) Saurav/-

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