INSPECTOR KULDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present application for review of the judgment dated October 15, 2008, passed by this court.

(2.) The main contention raised by the counsel for the petitioner is that the petitioner was not on deputation to Intelligence Wing. He was merely transferred to the said Wing and promotion granted to him during his posting in other wings of Punjab Police cannot be withdrawn.

(3.) We are not convinced with the arguments of the counsel. It was clearly held in the impugned judgment that the petitioner was granted out of turn promotion while on deputation by invoking Rule 13.21. The court came to the conclusion that Rule 13.21 had been wrongly invoked in case of the petitioner. The petitioner was thus rightly repatriated to his parent department i.e. Telecommunication Wing in his substantive rank of ASI.