MUKHTIAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner joined police service as Constable in the State of Haryana in the year 1979. He was detailed for six months' Drill Instructor's Course in the year 1984-85. He having successfully passed the Drill Instructor's Course was posted and appointed as Drill Instructor at P.T.C. Madhuban as Head Constable in the year 1988-89. According to the petitioner, during his posting at P.T.C. (Police Training College), Madhuban, he was awarded two commendation certificates along with Rs. 30.00 cash awards. These certificates were awarded to the petitioner for his good performance and duty at the time of passing of the parade of recruitment in the Recruit Training Centre at Madhuban. Written test etc. were held on 23rd and 24th of Oct., 1992 for bringing the Constables on 'B-1' list for sending them to training to Lower School Course. The petitioner was not selected for being brought on 'B-1' list as according to the respondents, he did not qualify the parade test. Petitioner made a representation to the Deputy Inspector General of Police and also appeared before him personally on 11.11.1992, but all his efforts proved futile. He has, thus, challenged the action of the respondents by filing the present writ petition.

(2.) Respondents No. 1 to 3 in their written statement have stated that the petitioner did not complete the race of 100 mtrs. within 14.5 seconds and he was given 14 marks in the parade test, i.e. Drill Duties : 31/2, Word of Command : 3, Class-taking : 5, Race : Nil, & Turn-out : 21/2 marks. This was out of 30 marks. He was required to obtain 15 marks and as such, he could not qualify by one mark. Respondent No. 4, Sh. K.K. Sandhu, IPS, Superintendent of Police, who was the Chairman of the Departmental Promotion Committee has not filed any written statement.

(3.) Learned counsel for the petitioner contended that it is very unlikely that a person who had been deputed and acted as a Drill Instructor in the Police Training College, Madhuban, could fail in the parade test. According to him, he was intentionally failed in the race though he was well within merit and completed race within the specified period.