OFFG ASI RANBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of civil writ petitions 6366 and 6307 of 1991, as same question of law and facts is involved in both these petitions.

(2.) Facts as stated in CWP 6366 of 1991 may be noticed, thus; Petitioner No. 1 was enrolled as a Constable on March 30, 1977. He passed Lower School Course in March,. 1982 and was promoted as Head Constable on October 12, 1987 and confirmed as such on January 31, 1991. Petitioner No. 2 was enrolled as Constable on June 16, 1974. He passed Lower School Course in September, 1982. He was promoted as Head Constable on October 12, 1988 and confirmed as such on January 31,1991. It is averred that respondents 6 to 9 who are junior to the petitioners, have been deputed to Intermediate School Course. The petitioners claim that they had a right to be deputed to the said course in preference to the private iespondents. It is further averred that none of the private respondents is confirmed Head Constable.

(3.) By an interim order passed by the Motion Bench, the official respondents were directed to depute the petitioners to Intermediate School Course. It has been admitted before me that now the petitioners have completed their course, but their result has not yet been declared.