RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of orders dtd. 10/7/1989, 5/7/1990, 7/7/1994 & 3/11/2000 and further seeking direction to respondent to promote him as Head Constable (HC) from the date his juniors were promoted.

(2.) The petitioner was enlisted as Constable Messenger on 26/10/1973. He was recruited in Telecommunication Wing of Haryana Police. By impugned orders, his claim for promotion as HC was denied.

(3.) The petitioner joined service in 1973, thus, in all probabilities, he has retired on attaining the age of superannuation.