HC SODHI LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has impugned the order of his reversion dated 3.4.2007 (Annexure P7). THE primary basis for reverting the petitioner, as is apparent from the impugned order, is that he has been promoted out of promotion list C-II, in excess of the 10 percent quota stipulated therefor.

(2.) THE petitioner has not been able to invite our attention to any part of the pleadings, wherefrom it can be concluded, that the aforesaid determination at the hands of the respondents to the effect, that the promotion of the petitioner from promotion list C-II was in excess of 10 percent quota, in incorrect. In view of the above, we have no option but to accept the conclusion arrived at by the respondents, that the promotion of the petitioner was in excess of 10 percent quota. It is also not the case of the petitioner, that any person junior to the petitioner, has been retained against the rank of Head Constable, while effecting the reversion of the petitioner. For the reasons recorded hereinabove, we find no merit in this petition and the same is, accordingly, dismissed.