JAI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner, Jai Singh has filed the present petition for issuance of writ in the nature of certiorari, seeking quashing the action of the respondents, not considering his candidature in Promotion List B-1 (Centrally) under 62% category for the year 2018 for further admission to lower school course 2018. Further prayer of the petitioner is for issuance of writ in the nature of mandamus seeking directions to the respondents to consider his claim according to his merit for selection in promotion list B.

(2.) The facts in brief are that petitioner was selected as Constable in the Haryana Police and joined on 06.04.2012 in Government Railway Police, Haryana. Before joining the police department, the petitioner was having the qualification of 10+2 and ITI Diploma. He had also undergone martial art course from 08.12.2014 to 18.05.2015. The copy of ITI certificate is dated 18.04.2007 (Annexure P-3).

(3.) Pursuant to letter and WAN message dated 28.05.2018 regarding allocation of seat for lower school course for the year 2018, the online B-1 test (62%) was held on 17.03.2019 and the petitioner participated in the said test being eligible candidate. The result was declared on the same day and the petitioner was shown to have secured 79 marks. Thus, he cleared the test. On 18.03.2019, the petitioner was called for parade test and he qualified the parade test as well. The result was declared on 12.12.2019 and the petitioner came to know that he has only been awarded 107 marks and the last candidate who has been sent for B-1 course has secured 108 marks. The petitioner also gave representation in this regard on 15.01.2020 (P-7) and reminder on 12.03.2020 (P-8)