PHOOL 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 order dtd. 15/5/2003 whereby his representation for promotion and seniority from the date similarly situated persons were selected as Constable was rejected.

(2.) The petitioner pursuant to Advertisement in August' 1988 applied for the post of Constable. He qualified all the stages of recruitment and was sent for medical test. Chief Medical Officer examined him and found him medically fit for the post. Superintendent of Police ordered to re-examine his height. His height was found short by half inch, thus, was not enrolled. He filed petition before this Court which was disposed of with a direction to respondent to conduct fresh medical examination. In the fresh medical examination, he was found fit and issued appointment letter dtd. 2/5/1994.

(3.) Learned counsel representing the petitioner submits that petitioner was entitled for promotion, seniority and other service benefits from the date other candidates joined service against Advertisement of August' 1988. He could join service in 1994 because of lapse on the part of respondent.