HAR NARAIN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This writ petition is filed by the petitioner under Article 226 of the Constitution of India seeking a direction to the respondents to consider his case for the inclusion and his name in list 'F'.

(2.) The petitioner joined service as a Constable on 16.11.1962 and at the time of filing of the writ petition he was working as an Inspector. According to the petitioner, respondent No. 3 who joined service as a Constable much later i.e. on 3.1.1970 was promoted as Inspector on 3.6.1985. According to the petitioner, he made a representation which was rejected on 13.1.1990. Therefore, the petitioner filed this writ petition seeking quashing of the orders of the respondents and to declare that he is entitled to be included in list 'F' as per rule 13.10 of the Punjab Police Rules.

(3.) I am of the opinion that the writ petition is liable to be rejected only on the ground of delay and laches The following table shows the service particulars of the petitioner and the 3rd respondent.