SHAMSHER SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) I have heard Mr. Nain for the State and Mr. Patwalia for the contesting respondent Nos. 4 & 5 and have perused the record with their assistant. Both the petitions are decided by a common order.

(2.) By way of this petition challenge was made to the selection and appointment of the respondent Nos. 4 & 5 as Probationer Assistant Sub Inspectors of Police from the sports quota. The petitioner was serving as a Sub-Inspector on ad hoc basis in Punjab Armed Police and wished to join the Haryana Police on the lower post of Assistant Sub Inspector. In paragraph 9 of the petition, the petitioner gives reason to migrate pleading that he was serving on a temporary/ad hoc basis as Sub Inspector but is not well versant with Punjabi language and his chances of further promotion in Punjab Police are meagre as knowledge of Punjabi is compulsory in all offices of the Punjab Government.

(3.) He claims to be a wrestler of international repute. The specific plea raised in assailing the appointments of the private respondents is that they were given relaxation in age and in academic qualifications from the sports quota.