HARSIMRAN SINGH Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court impugning the order dated 21.7.2010 (Annexure P-4) enlisting him as Constable instead of Assistant Sub Inspector and for quashing the order dated 10.8.2011 (Annexure P-10) passed by the Director General of Police, Punjab-respondent No.2 rejecting his claim for conversion of the appointment of petitioner as an Assistant Sub Inspector from that of a Constable.

(2.) Father of the petitioner late Sh. Gurdeep Singh died on 23.5.2009 in harness, who was working as an Assistant Sub Inspector in the Punjab Police. The case of the petitioner for appointment on compassionate grounds is covered by the policy instructions dated 21.11.2002 (Annexure P-1), issued by the State of Punjab, which was in force on the date of death of his father. As per the said policy, mother of the petitioner submitted an application, which was received in the office of the Senior Superintendent of Police, Hoshiarpur on 13.10.2009. The case of the petitioner for appointment as an Assistant Sub Inspector was duly considered by the Senior Superintendent of Police, Hoshiarpur and was recommended & forwarded vide communication dated 15.1.2010 (Annexure P-3) to the Deputy Inspector General of Police, Jalandhar Range, Jalandhar.

(3.) Thereafter another application was submitted by the mother of the petitioner, which was submitted by her on 8.3.2010, wherein it was requested that the petitioner be appointed to the post of Constable. This application of the petitioner was processed by the respondents and he was accordingly offered an appointment to the post of Constable on 21.7.2010. Although, the petitioner was fully eligible for appointment to the post of Assistant Sub Inspector but in the facts and circumstances of the family, petitioner accepted the said offer but reiterated his claim for consideration for appointment to the post of Assistant Sub Inspector, which case of the petitioner had earlier been recommended by the competent authority.