SURESH 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. 28/1/2025 and 4/1/2016 whereby his claim for absorption in Executive Clerical Cadre (English Branch) has been rejected on the ground of non-passing of typing test.

(2.) The petitioner was enrolled as Constable in Haryana Police Force on 19/11/2003. He claims that he is possessing degree of graduation besides one year Certificate of Typewriting and Stenography. He was brought to Executive Clerical Cadre (English Branch) in 2005 and working there since then. The respondents by impugned orders have rejected his claim for absorption on the ground that he has not passed type test.

(3.) Learned counsel representing the petitioner submits that petitioner cannot be denied benefit of absorption on the ground of non-passing of type test. A Division Bench of this Court vide order dtd. 16/8/2000 passed in CWP No.1734 of 1998 titled as 'Const. Raj Paul Singh and Another Versus State of Haryana and Others' has held that type test was not part of Rules, thus, petitioner could not be reverted to his parent cadre. Relying upon aforesaid judgment of this Court, many other identical petitions have been disposed of.