INSPECTOR PARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks issuance of a writ in the nature of Mandamus so as to direct the respondents to consider his claim for promotion as Deputy Superintendent of Police.

(2.) The petitioner had initially been appointed as Assistant Sub Inspector on 18/8/1992 and was promoted as Sub-Inspector on 28/9/2001 and thereafter was promoted as Inspector on 6/7/2011. Subsequently, for the purpose of promotion to the post of Deputy Superintendent of Police, a meeting of Departmental Promotion Committee was held on 14/12/2018 wherein the name of the petitioner was duly considered but his result was kept in sealed cover whereas his juniors were ordered to be promoted vide order dtd. 25/1/2019. The name of the petitioner was again considered in the meeting of next Departmental Promotion Committee held on 5/10/2020 but again his name was kept in a sealed cover whereas more of his juniors came to be promoted as Deputy Superintendent of Police on 5/10/2020.

(3.) It has been submitted that a criminal case had been registered against the petitioner i.e. FIR No. 130, dtd. 21/10/2015, Police Station Bajakhana, District Faridkot, under Ss. 302, 307, 218, 201, 166-A, 120-B, 34, 194, 195, 109 IPC and Ss. 25/27 of Arms Act and wherein upon investigation his name had been deleted from the array of accused and he has been cited as a prosecution witness.