ANIL KUMAR Vs. STATE OF H. P.

JUDGEMENT

(1.) Since common questions of law and facts arise for consideration in all these petitions, therefore, the same were taken up for consideration and are being disposed of by common judgment.

(2.) The petitioners in CWPs No. 3522/2021 & 3275/2021 are Head Constables, whose names have not been recommended to undergo Intermediate School Course, whereas petitioner in CWP No. 2429/2021 is Assistant Sub Inspector, whose name has not been recommended to undergo Upper School Course, only on account of minor penalty of stoppage of one or two increments without cumulative effect imposed upon them.

(3.) The respondents themselves have issued instructions dated 24.2.2011, relevant portion whereof reads as under:-