SURINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment will dispose of C.W.P. Nos. 11417 of 1991, 12284 of 1991, 11944 of 1992 and 11946 of 1992. Challenge has been made in these petitions to the orders passed under Rule 12.21 of the Punjab Police Rules, 1934 (as applicable to the State of Haryana).

(2.) A reference to the relevant facts for adjudication of the question of law raised in these petitions has been made from the pleadings in C.W.P. No. 11417 of 1991.

(3.) The petitioner was recruited as a Constable in the Haryana Police. On his successful completion of training, he was allotted Constabulary No. 904 and was posted at Madhuban (Karnal). He was discharged from service under the provisions of Rule 12.21 of the Punjab Police Rules, 1934 as applicable to the State of Haryana (for short, the Police Rules) as it was found that he was unlikely to prove an efficient police officer. The impugned order apparently carries no stigma, but the petitioner says that it has been passed for the reason that the Matriculation Examination passed by him from Varanasey Sanskrit Vishwavidyala was not treated as equivalent to the Matriculation Examination of the Haryana School Education Board. The authorities, instead of asking the petitioner to prove that the Matriculation Certificate produced by him at the time of recruitment was valid proceeded to terminate his services under Rule 12.21 of the Police Rules.