JAGIR SINGH Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) Jagir Singh, Head Constable, serving in Punjab Police has filed this petition under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of certiorari, quashing Order dated 1.10.2007 (Annexure P-9) whereby benefits given under Order, Annexure P-1 have been withdrawn. Substance of order dated 28.1.2005, Annexure P-1 reads as under :-

(2.) Formal orders in this regard will be issued by Dy. Inspector General of Police, Patiala Range, Patiala, if the above said official is not facing any Departmental/Vigilance enquiry or criminal proceedings.

(3.) It has been pleaded that the petitioner joined Punjab Police on 16.12.1980. After passing Lower School Course, the petitioner was granted promotion as Head Constable w.e.f. 21.9.1989 and was confirmed as such on 21.9.1991. Vide Order dated 28.1.2005, Annexure P-1, the petitioner was granted exemption from passing Intermediate School Course. Further the name of the petitioner was approved for admission to promotion list D-II. The petitioner further was approved for promotion to the rank of Assistant Sub Inspector (Officiating) by respondent No. 2 i.e. Director General of Police, Punjab, while exercising powers under Rule 13.21 of Punjab Police Rules, 1934 (for short, 'the Rules').