AJAIB SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is aggrieved against his repatriation from District Police, Ambala to Haryana Armed Police, Madhuban, which is ordered by withdrawing the earlier order, permitting his repatriation from Haryana Armed Police (for short, ''HAP'') to District Police, Ambala.

(2.) The petitioner was enrolled in the year 1989 and stood first in his basic training course. At that time, enrolment for HAP and for District Police used to be common. On 17.1.1991, the petitioner was deputed to lower school course with Batch No.29 and he successfully completed the course, securing 2nd position in the final examination. Later, the petitioner topped the Public Dealing Course held on 14.6.2002 and was given a cash reward of Rs. 1000/-.

(3.) On 5.7.1990, the petitioner gave a representation for his transfer to District Police through proper channel. He followed it up by another representation dated 14.7.1992 for sending him to District Police as per the policy framed by the Department. The petitioner submitted yet another representation to Director General of Police for his transfer to District Police. Thereupon, Director General of Police called for comments from Additional Director General of Police, Armed Police Training, Madhuban, on 16.5.2003, who gave no objection. Though, two Constables were transferred from HAP to District Police on 15.1.2004 but the request of the petitioner was rejected on 24.2.2004, citing transfer policy dated 29.12.1993. Copy of this transfer policy is annexed with the petition as Annexure P-10. The petitioner accordingly filed an appeal against the order, whereby his representation was rejected. Ultimately, his request was accepted and the petitioner was transferred to District Police, Ambala, on 2.7.2004. On 13.8.2004, the petitioner was promoted as ASI with effect from 23.12.2002.