CONSTABLE LATESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking direction to respondents to allow him to appear in Lower School Course for the year 2022.

(2.) This is second round of litigation. On the earlier occasion, the petitioner preferred CWP No.8973 of 2025 before this Court which was allowed vide order dtd. 28/3/2025. The petitioner, pursuant to orders of this Court, was permitted to appear in B-I Test. She successfully cleared B-I Test and became eligible for Lower School Course.

(3.) Learned State counsel submits that petitioner has not completed 5 years service for 2022 Batch. She was awarded punishment on account of absence from duty. Her absence period was declared dies non. She has not filed appeal against said order. In such circumstances, period of 49 days absence cannot be counted towards length of service.