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Judgment
6 paragraphs · 348 wordsDeepak Roshan, J
All these writ applications have been preferred by the respective petitioner praying for a direction upon the respondent-authorities to immediately and forthwith consider the case of the respective petitioner to be promoted to the post of Inspector from the post of Sub-Inspector from the date the juniors have been given promotion i.e from 20.11.2020.
During course of hearing, Mr. Mahesh Tewari, learned counsel for the petitioners submitted a document issued under Memo No. 703 dated 22.07.2024, taken on record; which indicates that the office of the respondent-Department has taken a decision with regard to these petitioners that after verifying the service book they are being considered for promotion from the post of Sub-Inspector to the post of Inspector. Relying upon this document Mr. Tewari, learned counsel for the petitioners contends that now in a sense the grievance has been redressed in principle as such the respondents be directed to act in accordance with the aforesaid memo issued by the respondent-Department whereby the respective petitioner has been found entitled to be promoted to the post of Inspector from the post of Sub-Inspector. Learned counsel further submits that the respective petitioner should be promoted from the date the juniors have been promoted i.e. with effect from 20.11.2020.
Learned counsel for the respondent-State fairly admitted the position and also the letter issued under Memo No. 703 dated 22.07.2024.
Having regard to the aforesaid development, all these writ applications are hereby disposed of with a direction to the concerned respondents especially respondent no.2 to grant promotion to the respective petitioner from the post of Sub-Inspector to the post of Inspector in the respective places in view of the decision taken under Memo No. 703 dated 22.07.2024 from the date when the juniors to these petitioners were given promotion. It goes without saying that the respondents shall pass the formal order of promotion within a period of 12 weeks from the date of receipt/production of a copy of this order.
As a result, all these writ applications stand disposed of in the manner indicated hereinabove.