ILAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment of mine will dispose of C.W.P. Nos. 6364, 6091, 6090, 10178, 9877, 9876, 9871, 9875, 10754, 12030, 10352 and 12067 of 1991, as common questions of law and facts are involved in these cases.

(2.) The petitioners in all these writ petitions who are working as Head Constables in the Haryana Police, are claiming that they had a right to be deputed for the Intermediate School Course at Madhuban (Haryana) in accordance with their seniority as Head Constables. All the petitioners belong to Ambala Police Range, which consists of Districts of Ambala, Kaithal, Yamunanagar and Kurukshetra. The number of the petitioners in each petition is as follows:-

(3.) The following admitting order was passed by the Motion Bench of 18th June, 1991 in C.W.P. No. 6364 of 1991:-