NAHAR SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THE Petitioner, a Head constable, was "fortuitously promoted to the rank of Assistant Sub -Inspector" in his "own rank and pay of Head Constable" - -vide order dated 14th October, 1993. On 4th August, 1995, the Petitioner was conveyed adverse remarks for the period from 6th May, 1994 to 18th November, 1994. His representation against these remarks was rejected by the Deputy Inspector General of police, - -vide order dated 3rd March, 1997. He submitted a representation to the Inspector General of police which was rejected, - -vide order dated 26th August, 1997 on 20th January, 1998, the rank of Assistant Sub Inspector given to the Petitioner was withdrawn. The Petitioner alleges that the action of the Respondents in recording the adverse remarks and in withdrawing the rank of Assistant Sub Inspector is illegal and untenable. He prays that the orders communicating the adverse remarks, rejecting his representations and ordering his reversion to the rank of Head Constable, be quashed.

(2.) THE Respondents contest the Petitioner's claim. A detailed written statement has been filed on behalf of Respondent Nos. 1 and 2 in which the factual position has been pointed out. A separate reply has been filed by Respondent No. 4 on behalf of Respondent Nos. 3 to 7.

(3.) COUNSEL for the parties have been heard.