JASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to grant him promotion/benefits as he was on duty at the time of terrorist attack dtd. 27/7/2015 on Police Station Dinanagar, District Gurdaspur.

(2.) The petitioner belongs to Punjab Police Force. On 27/7/2015 at about 05:15 AM, terrorists from Pakistan came to Dinanagar, District Gurdaspur in Army Uniform. They snatched a Maruti car and attacked Police Station, Dinanagar. The petitioner along with other Policemen reached at Police Station and bravely faced terrorists.

(3.) Learned counsel representing the petitioner submits that respondent has honoured many Police Officials who participated in aforesaid encounter. There are few Officials who were not even present at the place of incident still were granted benefit of promotion. The petitioner and few others have been isolated.