HARDEV SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of Civil Writ Petition Nor. 10434 of 1991, 1850, 1851 and 1852 of 1991 involving common questions of law and facts. The learned counsel for the parties have consented that ail these writ petitions be disposed of by a common judgment. For the purpose of judgment, facts have been taken from C.W.P. No. 10434 of 1991 Hardev Singh vs. State of Haryana and others.

(2.) In this writ petition filed under Articles 226/227 of the Constitution of India, the petitioner has prayed for quashing the order dated 15.1.1991, copy of which is Annexure P-5 to the writ petition, vide which the petitioner was reverted to the rank of Constable w.e.f. 13.1990. The petitioner was promoted to the rank of Head Constable under rule 13.8(2) of the Punjab Police Rules , hereinafter referred to as the Rules' with the prior approval of the Deputy Inspector General of Police. This promotion was made with a view to giving incentive to the petitioner for his interest in sports. The petitioner remained on the promoted post for 9 years and 4 months.

(3.) The petitioner's promotion to the rank of Head Constable was challenged by some Constables by filling representation, which was rejected. While rejecting the said representation, the Superintendent of Police, Hissar, vide his memo dated 14.1.1988 informed the representatlonists that the petitioner's promotion was made in accordance with Rule 13.8(2) of the Rules.