SURESH KUMARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has prayed that her name be included in the list 'B-1' and thereafter she be deputed to the Lower School Course as per list prepared District wise. The petitioner joined the Haryana Police in District Sonepat as a Constable on 5.3.1999. It is claimed by the petitioner that she is the senior-most lady constable in district Sonepat and according to Rule 13.7(2) read with Rule 13.7(1) of the Punjab Police Rules, 1934 (hereinafter referred to as 'the Rules') 35% quota on the basis of seniority-cum-merit has been carved out provided the Constable fulfills the condition of 5 years service and maximum 40 years of age. According to the learned counsel, the petitioner fulfills the aforementioned qualification. Her date of birth is July 1, 1966 and she has still to attain the age of 40 yeas in July, 2006 which she has attained already by now. It has further been pointed out that lady constables have separate cadre and not even a single lady has been deputed for the Lower School Course from district Sonepat.

(2.) This Court vide order dated 31.5.2006, directed that the petitioner shall be deputed to the Lower School Course as an interim measure. In pursuance to the aforementioned orders, the petitioner has already been deputed to the Lower School Course and also appeared in the test, which has been conducted by the respondents.

(3.) Reply has been filed wherein it has been averred that although the petitioner is a senior-most lady constable in district Sonepat but the petitioner has not been found to be senior-most at the Range Level. On the basis of aforementioned reply, it has been contended the petitioner is not entitled to be brought on 'B-1' List and is also not entitled for the Lower School Course.