RAJ PAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) In this petition, challenge is to the order passed by the Competent Authority reverting the petitioner to his substantive rank.

(2.) Petitioner was listed as Constable in the Haryana Police on 10.3.1973. Pursuant to the approval made by the Deputy Inspector General of Police, Hisar Range, Hisar, the petitioner for his recognition in sports, especially Wrestling, was promoted as Head Constable w.e.f. 15.2.1982. Vide order, Annexure P-21, petitioner has been ordered to be reverted to the substantive rank of Constable w.e.f. 24.3.1991. The petition has been filed for quashing the order, Annexure P-21, and also for issuance of direction to the respondents to consider the case of the petitioner for confirmation under rule 13.18 of the Punjab Police Rules, 1934 (in short 1934 Rules) and further to declare that he is entitled to be deputed to the Intermediate School Course, Madhuban.

(3.) Respondents in their written statement have admitted that the petitioner was promoted on the basis of approval given by the Deputy Inspector General of Police, Hisar Range, Hisar, but they have averred that promotion of the petitioner being purely of officiating' adhoc basis, he can be reverted to his substantive rank as he has not passed the requisite Lower School Course.