C.T. BALDEV RAM 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 letter dtd. 13/2/2026 whereby he has been excluded from the lower school course test i.e. B-I on account of currency of punishment of 6 annual increment with permanent effect awarded vide order dtd. 11/9/2025.

(2.) The petitioner joined Haryana Police Force as Constable on 26/6/2017. He was implicated in FIR 0278 dtd. 7/9/2024 under Sec. 13 and 7 of Prevention of Corruption Act, 1988 read with Sec. 308(2) and 61 of BNS. The Departmental authority initiated disciplinary proceedings against him and vide order dtd. 11/9/2025 punishment of forfeiture of six annual increments with permanent effect was awarded. He preferred appeal against punishment order which came to be dismissed vide order dtd. 28/10/2025. He filed revision petition which is pending for adjudication. DGP, Haryana has issued letter dtd. 6/2/2026 to depute eligible personnel for Lower School Course (B-I Online Test) which is scheduled to be conducted on 28/2/2026. Name of petitioner is excluded from the list of eligible candidates.

(3.) Learned State counsel submits that submits that as per proviso to Rule 13.7 (1) Punjab Police Rules, 1934 (as applicable to State of Haryana) (in short 'PPR') the petitioner cannot be permitted to participate in B-I test as he is undergoing currency of punishment.