Karam Singh vs State Of Himachal Pradesh And Anr

Tarlok Singh Chauhan, J

The instant petition was filed in the year 2018 for grant of the following substantive relief:

“That the respondents be directed to include the name of the applicant in the list of promotee Sub Inspectors of Police from due date keeping in view his seniority position amongst the successful ASIs; or in the alternative the impugned promotion order, Ann A-1, be quiashed.”

It is not in dispute that the petitioner has since retired and was not promoted to the post of Sub Inspector because a criminal case was pending against him and his case for promotion though considered by the D.P.C. has been kept in a sealed cover.

We are informed at the Bar that the criminal case, that is stated to be pending against the petitioner before the learned Special Judge at Shimla, is listed for final arguments in June 2024.

In the given facts and circumstances of the case, we deem it appropriate to dispose of this petition with a direction to the respondents to abide by the verdict to be rendered by the Learned Special Judge at Shimla and in case the petitioner is acquitted, then the sealed cover be opened and consequential action thereon be taken in accordance with law. Ordered accordingly.

Pending application, if any, also stands disposed of.