BALVINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Counsel for the parties are agreed that these six writ petitions viz. Civil Writ Petitions Nos. 15954 of 1993, 41, 273, 375, 707 and 812 of 1994, involve a common question of law and can be disposed of by one order. A brief reference to the pleadings of the parties in CWP No. 812 of 1994, may be made. The petitioners herein are working as Special Police Officers. They pray that the respondents be directed to consider their claim for promotion to the rank of Constable with effect from the date/s persons junior/s to them have been promoted.

(2.) In the written statement filed on behalf of the respondents, it has been inter alia averred that the petitioners were appointed as temporary SPOs/Auxiliary Constables on fixed rates and that they are not entitled to be considered for appointment as Constables.

(3.) The petitioners have filed a replication. Alongwith it, they have produced a copy of the Standing Order issued by the Director General of Police, Punjab, vide memorandum dated July 26, 1990. A copy of the memorandum alongwith the Standing Order has been produced as Annexure P-17. This Standing Order was issued for the purpose of giving "incentive and further induction as Constable" to the persons working as Special Police Officers/Auxiliary Constables. Educational qualifications, physical standards and the process of selection including the physical tests that a person has to qualify, have been laid down. Provision for medical examination etc. has also been made. In clause (13), it has been provided as under :-