KULWANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of civil writ petitions Nos. 15999, 16177 and 17438 of 1996, petitioners in these writ petitions have impugned their repatriation from Criminal Investigation Department (hereinafter referred to as 'CID') to their respective parent departments, mostly on common grounds.

(2.) Though there are some differences in facts, yet the material facts are mostly common in these three petitions and questions relied can be fairly regarded as common questions. Expurgated version of facts may be taken from civil writ petition No. 15999 of 1996.

(3.) Narinder Singh, petitioner No. 2 was recruited as constable in 1970, thereafter sent to CID on 28.12.1975, where he was promoted to higher ranks on ad hoc promotions in officiating ranks. While working as sub-inspector in CID, the petitioner was repatriated to his parent Force i.e. to the General Police Force. Similarly, Kulwant Singh, petitioner No. 1 was recruited in 1982, sent to CID on 7.11.1982 from where he was sent for Lower School Course on 1.10.1987. It was thereafter that he was promoted to various ranks from head-constable to sub-inspector on ad-hoc basis in officiating ranks. He was promoted as officiating sub-inspector in CID on 17.5.1994. He was repatriated after reversion though he had qualified various tests held in CID.