EHC PARVEEN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-EHC Parveen Kumar has filed the present writ petition, inter alia, with a prayer to quash/modify the impugned Promotion List B-1 for the year 2018 dated 12.12.2019 (Annexure P-3) for further admission to the Lower School Course-2018.

(2.) Learned counsel for the petitioner submits that the name of the petitioner has been wrongly excluded and the name of the petitioner deserves to be included in the list of candidates to be sent for Lower School Course-2018. Vide order dated 17.08.2019 (Annexure P-1), the alleged punishment had been set aside by the Appellate Authority.

(3.) Notice of motion in this case was issued on 10.01.2020. Reply on behalf of respondents has been filed by Sh. Shashank Kumar Sawan, IPS, Deputy Commissioner of Police, Headquarters, Gurugram. The same is taken on record. In para 4 of the preliminary submissions of reply, the stand taken is as under:-