CHARANJIT SINGH Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) The challenge in the present petition is to the order dated 13.01.2009 (Annexure P-7) whereby the claim of the petitioner for being deputed to the lower school course has been rejected.

(2.) It has been pleaded that the petitioner joined as Constable in Punjab Police in the year 1991. The petitioner while posted at Ferozepur had participated in the B-I test conducted on 21.03.2007 for sending of Constables for the lower school course. The petitioner qualified the same and his name was kept in the waiting list at Sr. No.4. The petitioner belongs to the Scheduled Caste Category. Vide TPM/fax message dated 18.10.2007 (Annexure P-2), 10 more seats were allocated to District Ferozepur for the lower school course. However, vide subsequent TPM message dated 22.10.2007 (Annexure P-7), such allocation of additional seats pertaining to district Ferozepur were reduced to 4.

(3.) The grievance of the petitioner is that in' spite of having been placed at Sr. No.4 in the waiting list, he was entitled to be deputed for the same but the respondent/authorities without any justification and in an arbitrary manner recommended the name of respondent No.5 who belong to General Category for the lower school course, in clear derogation of the rights of the petitioner. The petitioner is stated to have been submitted a number of representations but the same have not evoked any response. He filed CWP No.17341 of 2007 in this Court which had been disposed of vide order dated 17.09.2008 (Annexure P-6) with a direction to the respondent/authorities to decide his representation. In compliance of the order dated 17.09.2008 (Annexure P-6) passed by this Court, the impugned order dated 13.01.2009 has been passed by the Deputy Inspector General of Police, Ferozepur (Annexure P-7) rejecting the claim of the petitioner being deputed to the lower school course in pursuance to the test that had been held on 21.03.2007.