RAM NIWAS Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The sole question raised in this writ petition is that for deputing the petitioner for Lower School Course at Madhuban, the training taken by the petitioner regarding First Aid was not taken into consideration. According to the petitioner, he was to be given one mark for the training he had undertaken regarding First Aid. It is contended by the learned counsel for the petitioner that if the petitioner is given credit for training in First Aid, he would make grade and the petitioner would be entitled to be deputed for the Lower School Course. The rules regarding assessment of service record for purpose of seeing the merit of a candidate for deputing to the Lower School Course is Rule 13.7(4) of the Punjab Police Rules (as applicable to Haryana). The said rule reads as under:-

(2.) According to the respondent, the petitioner cannot be given credit of any course which is not undertaken by the candidate during the service. Further according to the respondents counsel, the course which was undertaken by the petitioner was prior to his joining the Haryana Police.

(3.) On facts, the learned counsel for the petitioner submits that in fact the petitioner had undergone First Aid Course in the year 1984 while he was in service. The petitioner had joined Haryana Police in the year 1982. He has also produced before me the certificate which was issued in the year 1984 by St. John Ambulance Association which reads as under