H.C. RAM CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of Civil Writ Petition Nos.933 of 1993 and 1274 of 1993, as common questions of law and facts are involved. However, for facility of reference, facts are taken from CWP No. 933 of 1993.

(2.) The present writ petition has been placed before this Bench, consequent to an order passed by the Division Bench on 5.2.1993, when it was noticed that the view taken by some of the judgments of this Court run counter to the Full Benches of this Court in Sardul Singh, Head Constable v. Inspector General of Police and others, 1970 AIR(P&H) 481and Surjit Singh v. State of Punjab etc., 1977 AIR(P&H) 360wherein it has been held that only a confirmed Head Constable has a right to be deputed to undergo Intermediate School Course. The question raised is as to

(3.) The issue raised is purely legal arising consequent to the earlier judgments. However, some facts, before the issue raised is examined, need to be noticed.