JASMER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner claims promotion to the post of Exemptee HeadConstable (for short- EHC) with effect from 1.9.2008 with all consequential benefits since his junior were promoted on that date. 12 years qualifying service is required for promotion. The petitioner completed qualifying service on 22.9.2004. Before his turn for promotion could come, he was imposed a penalty of stoppage of two annual increments without permanent effect. The penalty was imposed following a regular inquiry into his conduct of taking money from one Praveen Kumar during checking of buses by the Police.

(2.) Aggrieved by the punishment order, the petitioner approached this Court in CWP No.4527 of 2009 calling it in question. The writ petition was disposed of on 16.4.2009. The appellate order upholding punishment was set aside and the respondents were directed to pass fresh orders by recording reasons. A fresh order was passed rejecting the appeal. This led the petitioner to file CWP No.14714 of 2009. This writ petition was dismissed. The punishment order was upheld as no ground for interference was found made out. This Court also addressed the grievance of the petitioner with respect to his non-promotion and observed that during the currency of the punishment, the petitioner could be ignored.

(3.) The punishment order had run its length on 30.8.2008. The two increments temporarily withheld stood restored. Two persons junior to the petitioner, namely constables Balkar Singh and Rajinder Kumar were promoted by order dated 4.6.2009