BALKAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has challenged the show cause notice dated 24.05.2014 and has prayed that further action in pursuance of that notice may be stayed. At the time of issuance of notice of motion in the writ petition, the following order was passed by this Court: -

(2.) IN brief, the petitioner joined as a Constable on 04.02.1993 in the Punjab Police. For the purpose of further promotion as a Head Constable, the eligible Constable has to undergo Lower School Course at the Punjab Police Academy, Phillaur. Thereafter, the selected Constable has to clear the test known as B -I and on the basis of the merit list, determining future inter -se seniority, the Constable is further promoted as Head Constable.

(3.) A list of 239 Constables was prepared for B -I test for deputing them to undergo Lower School Course. Though the number of vacancies earmarked for Constable in the said session was 240 but only 239 Constables were deputed to undergo the B -I test in which the petitioner was also included at Sr. No.238. The petitioner reported for the training at the Punjab Police Academy, Phillaur on 14.04.2011 but without any reason, the respondents revised the said B -I list and issued a fresh list of 239 Constables but in that list, the petitioner was placed in the waiting list at Sr. No.4. As a result thereof, the petitioner was ordered to be re -called from the Course which led to the filing of a writ petition by him bearing CWP No.7227 of 2011 in which the order of re -calling was initially stayed and the writ petition was finally disposed of as infructuous with the following observations: -