BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to consider him as Inspector from the date of deputation instead of date of absorption.

(2.) The petitioner on 21/10/1988 joined Punjab Police as deputationist. He, at that point of time, was holding the rank of Inspector in Border Security Force (for short 'BSF'). He was permanently absorbed in Punjab Police w.e.f. 18/7/1995. The petitioner claims that his service rendered with BSF may be ignored, however, his date of joining with respondent as deputationist should be considered for all service benefits.

(3.) On the 21/3/2005, the present petition was admitted and while admitting, the following order was passed: