HEAD CONSTABLE ZILE SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this Writ Petition under Articles 226/227 of the Constitution of India, the petitioners seek the issuance of a writ of Certiorari quashing the TPM Order No. 20767-73/A-1 dated 6.10.99 issued by Inspector General of Police, Ambala Range, Ambala Cantt. deputing the Head Constables mentioned therein for training in the Intermediate School Course commencing w.e.f. 10.10.99 at PTC, Madhuban and for the issuance of a writ in the nature of Mandamus directing the official respondents to recall the private respondents from Intermediate School Course and depute the petitioners in their place, being senior to them or in the alternative special seats may be created for the petitioners and they should be deputed for the Intermediate School Course. It is also prayed that in case the private respondents pass the Intermediate School Course during the pendency of the Writ Petition, they should not be promoted as Assistant Sub-Inspector and given seniority over and above the petitioners.

(2.) Both the petitioners passed the lower School Course in September, 1983 and were brought on list "C" on 25.10.1983. They were further promoted as Head Constables on 19.3.1989 and 29.8.1989 respectively. They were confirmed as Head Constables on 31.1.1992.

(3.) On the other hand, ASI Maya Ram-respondent No. 3 was not confirmed as a Head Constable at the time of the filing of the petition. He was, however, officiating Head Constable and ad hoc ASI. He passed the Lower School Course in 1987 from H.A.P. He was also promoted as Head Constable from HAP. Thereafter, he was transferred to Kurukshetra in 1990. The service details of the other respondents are mentioned in paragraph 3 of the writ petition as follows :- <FRM>JUDGEMENT_154_LAWS(P&H)11_2001.htm</FRM>