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High CourtsSingle Bench(2018) 06 CHH CK 0171

Radheshyam Dhruv vs State Of Chhattisgarh And Ors

Chhattisgarh High Court · Decided on 27 June 2018

HON’BLE JUDGES
Sharad Kumar Gupta, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S) No. 4191 Of 2018
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Judgment

6 paragraphs · 153 words

Sharad Kumar Gupta, J

1.

Heard counsel for the parties.

2.

Petitioner has preferred this writ petition to direct the respondents-authorities to prepare fresh promotion list for the post of Additional Superintendent of Police by keeping him over and above to the respondents No. 3 to 8 as per the seniority list.

3.

Petitioner is the Deputy Superintendent of Police (CID), Police Head Quarter, Raipur.

4.

Learned counsel for the petitioner prays that writ petition may be disposed of with the direction that competent authority may dispose of his representation (Annexure-P/3) within stipulated time.

5.

Looking to the prayer of the petitioner, the writ petition is disposed of with this direction that the competent authority may dispose of the representation of the petitioner within three months from the date of receipt of copy of this order. It is made clear that this Court has not expressed anything about the merits of the case.