RAM KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) It is admitted case that during the period the petitioner worked as Inspector he has not earned any adverse report. It means that his service as Inspector is satisfactory. No adverse report prior to the confirmation of the petitioner as Sub-Inspector can stand in the way of the petitioner for promotion as Deputy Superintending of Police particularly when the petitioner earned his promotion as Inspector in spite of those reports. The Government is directed to consider him for promotion taking into consideration his service record as Inspector. The adverse report prior to confirmation as Sub-Inspector should not be taken into consideration. If the petitioner is found fit he should be promoted from the date his juniors were promoted. Necessary orders of promotion should be issued.

(2.) For further arguments. Adjourned to 26th July, 1991.