KARTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners who are working as Head Constable inter-alia pray for the issue of a writ in the nature of mandamus directing the respondents to depute them for the Upper School Course. A few facts may be noticed.

(2.) IT is the admitted position that the petitioners were recruited as Constables on June 13, 1972 and September 20, 1973 respectively. They passed the Lower School course in the year 1983 and were promoted to officiate as Head Constable in the year 1984. They were confirmed as Head Constable vide order dated April 18, 1990 with effect from April 6, 1990. A copy of this order has been produced as Annexure P-2 with the writ petition. They passed the Intermediate School course in the year 1992.

(3.) WHILE they were still undergoing training for the Intermediate School course, the petitioners were transferred from the Punjab Armed Police to the District Police vide order dated May 22, 1992. They were, however, relieved of their duties from the Armed Police on August 29, 1992 and August 30, 1992. The petitioners aver that soon after the passing of the transfer orders, they had submitted a representation on May 28,1992. The respondents dispute this fact and state that no such representation had been received. Be that as it may, the fact remains that the petitioners are continuing to serve in the District Police at Jalandhar.