JASVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of CWP Nos. 15873, 16699, 16724 & 18084 of 2012 (O&M) as identical issue is involved in this bunch of petitions. The facts, however, are being noticed from CWP No. 15873 of 2012 for the sake of convenience. The petitioners are serving as Constables/Lady Constables in the Punjab Police. A Basic Proficiency Test for promotion of Constables to Head Constables was conducted on 15.7.2012 in which petitioners had participated.

(2.) THESE petitions have been filed impugning the action of the respondent -authorities in passing order dated 13.8.2012 (Annexure P -2) and 14.8.2012 (Annexure P -3), whereby the Basic Proficiency Test conducted on 15.7.2012 stands scrapped and such test has been directed to be re -held on 20.8.2012.

(3.) UPON notice of motion having been issued, a joint reply on behalf of respondents No. 1 to 4 has been filed. Reliance has been placed upon proceedings of a meeting held on 20.7.2012 held by a Committee of four high ranking officials and the report in regard thereto stands appended as Annexure R -1 along with the written statement. Learned State counsel would submit that 283 seats had been allotted for the Basic Proficiency Test, 2012 for all districts. The Committee had come to a conclusion that in relation to certain districts undue high marks had been awarded as a result of which the final result had been substantially skewed. That part, even though, the timings of the Basic Proficiency Test had been fixed to be held from 10.00 A.M. to 12.00 noon across all districts, yet, it had been found that the test had been held at varying times. Accordingly, a decision has been taken for re -conduct of the test.