LAWS(P&H)-2016-1-101

SATISH KUMAR Vs. STATE OF PUNJAB

Decided On January 28, 2016
SATISH KUMAR Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Petitioner has approached this Court by way of instant writ petition filed under Articles 226/227 of the Constitution of India, seeking a writ in the nature of certiorari for setting aside order dated 01.07.2014 (P-7) passed in compliance of order dated 13.01.2014 passed by this Court in CWP No. 4415 of 2010 and further prayer is for issuance of direction to the respondents to depute the petitioner for B- 1 Course at P.T.C Madhuban.

(2.) Petitioner was recruited as Constable in the Haryana Police on 02.11.2000 and is now posted as Constable at P.S. City, Gurgaon. Vide letter dated 02.04.2008 from S.H.O Police Station Pataudi, petitioner was informed that examination of B-1 test is to be held on 05.04.2008 and he has to report in the Police Line, Gurgaon on 04.04.2008. Thereafter, petitioner appeared in the examination of B-1 Test along with other 400-500 candidates and 60 candidates cleared the test and the name of the petitioner was also in the list of successful candidates. Thereafter, petitioner appeared for Parade, Physical Test, Test of Law and Practical Police Work and thereafter in the interview. The petitioner later on came to know that he has not been sent for training of B-1 course to be held at PTC Madhuban.

(3.) Petitioner then made a representation dated 23.07.2008 in this regard but no action was taken and thereafter he moved an application under R.T.I Act on 22.12.2008 to know the reason that whey he was not sent for training of B-1 course to be held at PTC Madhuban. In response to the RTI application, office of Commissioner Police Gurgaon vide letter No. 45-D informed that since vide order dated 09.12.2005, two annual increments of the petitioner have been stopped and by another order dated 03.03.2006, one annual increment has been temporarily stopped, therefore, petitioner was debarred from B-1 examination. This information is incorrect as the petitioner had already appeared for B-1 examination and cleared the examination but was denied the right to undergo for training of B-1 course to be held at PTC Madhuban.