RAJINDER PARKASH SETH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This Civil Writ Petition under Articles 226/227 of the Constitution of India has been directed by the petitioner, Rajinder Parkash Seth, against retirement notice dated 12.8.1985 whereby he was proposed to be retired compulsorily and he had prayed that the said notice be quashed.

(2.) Briefly stated, the facts are that the petitioner, after passing the matriculation examination, joined the Police Force as a Selection Grade Constable at Faridkot in the State of Pepsu on 2.1.1951. He passed the Lower School Course in August 1954. He was promoted as Head Constable on 1.6.1957. On account of his excellent record of service, he was brought on promotion list 'D' on 11.4.1960. He was promoted as officiating A.S.I. on 1.12.1961 by the D.I.G. of Police, Patiala Range. On 31.3.1962, he was sent to Intermediate Course at Police Training School, Phillaur and he successfully completed it in March 1963.

(3.) It is next averred that for his promotion as Sub Inspector, after bringing him on list 'E', the petitioner filed Civil Writ Petition No. 2782 of 1969. It was allowed by this Court on 29.1.1970. He was allowed to cross the efficiency bar in 1974 and was confirmed as ASI with effect from 17.1.1975 vide order dated 17.3.1975 by D.I.G., Gurgaon Range. His name was brought on promotion list 'E' with effect from 1.11.1974 vide order dated 5.2.1975 and he was actually promoted as Sub Inspector in 1974 and confirmed as such from 10.5.1980 vide order dated 1.8.1983 of the D.I.G. Police, Gurgaon Range.