RISHI PAL SINGH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE relevant facts are that on December 4, 1979 the petitioner was appointed as a Constable (Driver), and as per Rules was on probation for a period of 2 years.

(3.) THIS compelled the petitioner to file O.A.No.1106/1991 which was allowed by the Tribunal with a direction issued that petitioner be not only confirmed but additionally promoted to the post of HC (Driver) with effect from the date persons junior to the petitioner were promoted.