RANBIR SINGH BALHARA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, a Head Constable in the Haryana Armed Police, has approached this Court with a multitude of grievances. At the hearing, learned counsel for the petitioner had initially raised various contentions but finally confined the challenge to the order dated 1.10.1993 by which the punishment of 'Censure' was imposed on him. With regard to the remaining matters, the learned counsel has stated that the petitioner would make a representation to the appropriate authority. A few facts may be noticed.

(2.) The petitioner was enrolled as a Constable in District Ambala on December 20, 1979. On January 23, 1980, the petitioner was deputed to the Haryana Armed Police. In October 1983, the petitioner was sent to the Police Training College for training. At the end of this training, the petitioner qualified the Lower School Course in March 1984. Soon thereafter, on April 4, 1984, his name was brought on List 'C' and he was promoted as a Head Constable on April 24, 1984. He was even deputed to the Police Training College, Madhuban in April 1985 where he was promoted as an Assistant Sub Inspector on ad hoc basis on November 4, 1987. On January 31, 1988, the petitioner was confirmed as a Head Constable in the Haryana Armed Police.

(3.) In 1991, the petitioner approached this Court through Civil Writ Petition No. 666 of 1991 praying inter alia for the issue of a writ of mandamus directing the respondents to depute him to the Police Training College for passing the Intermediate School Course. This writ petition was admitted and in pursuance to the interim directions given by the Court, he was deputed for the course which he qualified in May 1991. The writ petition was allowed by a learned Single Judge of this Court vide judgment dated April 29, 1991.