ASI NAHAR SINGH Vs. STATE OF PUNJAB

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 Oct. 14, 1993. On Aug. 4, 1995, the petitioner was conveyed adverse remarks for the period from May 6, 1994 to Nov. 18, 1994. His representation against these remarks was rejected by the Deputy Inspector General of Police vide order dated March 3, 1997. He submitted a representation to the Inspector General of Police which was rejected vide order dated Aug. 26, 1997. On Jan. 20, 1998, the rank of Assistant Sub Inspector given to the petitioner was withdrawn.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.) After the pleadings of the parties had been completed the petitioner had filed an application for permission to amend the writ petition. Counsel for the respondents do not object to the amended petition being taken on record. The amended petition is taken on record.