MAHAVIR PARSHAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the present writ petition, the petitioner has prayed for issuance of directions to the respondents for issuing the posting orders to him as Assistant Sub Inspector of Police, the post to which he was regularly selected.

(2.) The case put forward by the petitioner is that he was selected by Subordinate Services Selection Board, Haryana as Assistant Sub Inspector of Police and was appointed as such by the Superintendent of Police, Faridabad vide letter dated 20.4.1990 (Annexure P-1 to the writ petition) and the post to which he was appointed though was temporary but was likely to continue. The petitioner was sent to Police Training College, Madhuban on 1.6.1990 for basic training, after he had joined his duties as A.S.I. on 20.4.1990.

(3.) It is also the case of the petitioner that during the period of training, the petitioner was informed that he was selected as Probationer Inspector in Haryana Police on 5.4.1991 and the basic training which was being undergone by him was the same for the post of Inspector. The petitioner was discharged from the post of probationer, Inspector vide D.I.G. HAP, Madhuban order dated 5.7.1991.