RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have challenged the order, Annexure P-1, dated 27.7.1999 removing their names from the approved list of Executive Clerical Cadre (Extra Hand) with immediate effect and transferring them to the general duty Constables. All the petitioners had joined Executive Clerical Cadre in the year 1992-93. At the time of appointment, they had been asked to exercise an option as to the cadre of their preference. It was in terms of rule 2 of the Punjab Police (First Amendment) Rule, 1990, which provides as under :-

(2.) A perusal of the aforesaid rule clearly shows that the Executive Clerical Wing forms a separate cadre. Therefore, the cadre of the petitioners could not have been changed without their consent. A similar matter came up for consideration before this Court in CWP No. 9552 of 1999. In the said judgment, it has been held as follows :-

(3.) The aforesaid ratio of law laid down by a Division Bench of this Court is fully applicable to the facts and circumstances of the present case.