SATAVATAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of these two Civil Writ Petitions bearing Nos. 4913 of 2010 and 19854 of 2004 since similar questions of law and facts arise therein. The facts are being taken from CWP No. 4913 of 2004.

(2.) THE question is whether persons from the Telecommunication Wing/Finger Print Bureau can be considered for being placed at list 'F' and 'G' (Promotion to Inspector and promotion to DSP). The Petitioner was appointed as an Assistant Sub Inspector on 26.06.1989. He was further promoted as Sub Inspector on 07.07.2008. His grouse is that he is not being placed at list 'F' which is the general line of promotion at the State level. The stand of the Respondents is that Telecommunication Wing/Finger Print Bureau etc. are all separate cadres and thus persons who are recruited to these cadres cannot seek their promotion in the general cadre. Section 2 of the Indian Police Act, 1861 reads as follows:

(3.) THEREAFTER in State of Haryana and Ors. v. Kashmir Singh and Anr. Civil Appeal Nos. 8690 -8701 of 2010 decided on 06.10.2010 the Hon'ble Supreme Court held as follows: