HARJIT SINGH Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioner joined the Police Wireless Department in January, 1948 after his release from the Army where he had served from April 1941 to 1946. In the Army he worked as a wireless mechanic and underwent the basic Technical Training Course, Grade III, which he completed in February, 1942. He also passed Grade II Trade Board Test of Army Signals in 1944 and was undergoing training in Grade I Course in the year 1946 when; due to the termination of the Second World War, he was released from the Army and thus was not able to complete his cause.

(2.) In January, 1948, the petitioner joined the Punjab Police Wireless Headquarters at Simla as a constable/wireless mechanic. He was promoted to the post of Radio Technician/Assistant Sub-Inspector with effect from June 1, 1948. He was entrusted with the work of repairing and modifying old disposal equipment which was received as India's share at the time of the partition of the country. In recognition of his good performances, he was promoted as Supervisor/Sub-Inspector with effect from July 1, 1948. He as confirmed as Supervisor/Sub-Inspector Maintenance with effect from February 1, 1952. The petitioner's service for four years in the Army has been counted as qualifying service in the Police Wireless Department for purposes of pension.

(3.) The petitioner was promoted as Inspector Maintenance in charge Police Radio Workshop and Stores, with effect from August 28, 1963 at Rs. 250.00 in the scale of Rs. 250-7-1/2-375/7-1/2-400. This promotion was on officiating basis against a permanent vacancy which was caused by the promotion of Shri Prem Nath as Deputy Superintendent of Police (Wireless). Consequent upon the re-organisation of the erstwhile State of Punjab, the petitioner was provisionally allocated to Haryana State with effect from November 1, 1966. He has since been finally allocated to that State.