BIJENDER SINGH, ASI 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. 7/7/2001 whereby he has not been promoted despite orders of this Court in CWP NO.10547 OF 1991.

(2.) The petitioner joined Haryana Police as Constable on 2/1/1974. He passed Lower School Course in 1981. He was promoted as Head Constable on 11/6/1991. He passed Intermediate School Course in June' 1994. He was promoted as Assistant Sub-Inspector on 27/7/1994. He was confirmed as Assistant Sub-Inspector on 31/1/1998. He had filed CWP NO.10547 OF 1991 which was allowed by this Court vide judgment dtd. 12/9/1991. In the said judgment, it was held that petitioner has right to be deputed for Lower School Course by virtue of his seniority irrespective of the fact that he would be deputed in later course and his juniors have already passed said course. The respondent preferred SLP which came to be dismissed vide order dtd. 21/4/1999 passed by Hon'ble Supreme Court.

(3.) There is no representation on behalf of the petitioner. It appears that with the efflux of time, he has lost his interest to pursue the present petition.