OM PARKASH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner joined service of Haryana Police as Assistant Sub-Inspector (Probationer) on 28.8.1974 after selection by the Subordinate Services Selection Board, Haryana . He was confirmed as ASI Police on 28.8.1977. He was promoted as Sub Inspector with effect from 16.1.1979 and was confirmed on that post with effect from 1.10.1981. The petitioner's candidature for placing him on list 'F' was not considered in the year 1984 though persons junior to him were brought on list 'F'. This happened because the petitioner had earned adverse remarks in his annual confidential report for the year 1981-82 and the representation made by the petitioner against the adverse remarks was pending. Vide its order date 23.5.1989, the Government expunged the adverse remarks in the annual confidential report of the year 1981-82 relating to the petitioner. Thereafter he was brought on list-'F' with effect from 19.12.1986. He made representations for retrospective placement of his name in list-'F'. The Government considered the representation and brought the petitioner's name in list-'F' with effect from 18.9.1985. This did not satisfy the petitioner because the persons junior to him were brought on list-'F' with effect from 23.1.1984, 18.4.1984, 18.1.1985 and 30.1.1985.

(2.) The petitioner was promoted as Inspector with effect from 21.1.1985 and in the seniority list of Inspectors he was placed below Shri Gurbax Singh and above Shri Sajjan Singh. To this effect the respondent No. 2 issued order Annexure P. 1 dated 21.9.1990. On 12.7.1991, the petitioner was placed under suspension vide Annexure P.4 on the ground of his involvement in the case relating to Meham Assembly election. He was under suspension on the date of the filing of the writ petition. C.W.P. No. 14632 of 1992 regarding suspension of the petitioner has not so far been decided. It is listed at Sr. No. 843 for 14.3.1995.

(3.) In this petition, the petitioner has questioned the non-consideration of this case for promotion to the post of Deputy Superintendent of Police on account of adverse remarks in his annual confidential report for the period between 1.4.1990 to 17.6.1990. He has also assailed the promotions accorded to respondents 3 to 7 who are junior to him.