VINOD KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner herein prays for a writ of mandamus directing the respondents to enroll him as a constable in the Haryana Police. On behalf of the respondents, it is pointed out that vide letter dated Sept. 11, 1991, a detailed procedure for eligibility and determining the suitability had been laid down. In this circular conditions of eligibility as also various physical had been prescribed. It has inter-alia provided that the candidates would be made to run 1500 metres in 6 minutes for general category and in 7.5 minutes in the case of SC/BC candidates. Those who were found eligible had to appear in the physical tests prescribed in this letter, which were as follows:- <FRM>JUDGEMENT_152_LAWS(P&H)8_1992(1).html</FRM>

(2.) An affidavit has been filed on behalf of the respondents, in which it has been inter-alia pointed out that S/Sh. Vinod Kumar and Chaman Lal, petitioners, had cleared the eligibility tests conducted by the Superintendents of Police Sirsa and Yamuna Nagar respectively, but "both these petitioners failed to qualify in the physical tests conducted at Madhuban and hence they were not recruited."

(3.) Mr. I.S. Balhara in CWP No. 16873 of 1991 and Mr. Sudesh Kumar Sud in CWP No. 17158 of 1991, learned counsel for the petitioners, state that the petitioners had in fact qualified all the physical tests as prescribed and are still willing to take these tests before any impartial authority. They further state that in case the petitioners fail to qualify the prescribed tests, they would be willing to face the severest punishment.