SANDEEP SINGH KATOCH Vs. STATE AND OTHERS

JUDGEMENT

(1.) This petition is of the year 2012. The admitted case of the petitioner is that in response to the Advertisement notice issued by the Police Department, he applied to the post of Sub-Inspector of Police in two wings namely Armed Wing of the Jammu and Kashmir Police and Executive Wing of the same Department. He was called for interview for his selection in both the wings. In para-4 of the petition, it is stated that when the final select list was issued, the name of the petitioner was shown in the select list pertaining to the Armed Wing. It is submitted that petitioner joined Armed Police Headquarters at Jammu and after joining, he was deputed along with other selected candidates for undergoing the basic recruitment training course at Police Training Academy, Udhampur which was completed by the petitioner on 09.01.2012. After being relieved from the Police training Academy, the petitioner reported to Armed Police Headquarters, Jammu on 16.01.2012. At the Armed Police Headquarters, Jammu, the petitioner was informed by the concerned officials that his name did not figure in the list of the candidates selected in the Armed Police and he was asked to report in the office of Inspector General of Police, Jammu Zone. Accordingly, petitioner reported in the office the Inspector General of Police, Jammu Zone.

(2.) Learned counsel for the petitioner further states that Inspector General of Police, Jammu vide his order No.20 of 2012 dated 21.01.2012 adjusted the petitioner for practical training in District Rajouri and pursuant to the order dated 21.01.2012, the schedule for two years Police Practical Training was from 01.02.2012 to 31.01.2014. At this point of time, it appears that the AIG(P) vide letter No.Trf/29/2010/45212-13 dated 17.09.2012, adjusted the petitioner in the Armed Police for further practical training and was directed to undergo the said training in the Armed Police.

(3.) The petitioner is aggrieved as to why he was adjusted in Executive Wing for practical training and thereafter sent to Armed Wing for further training. He wanted the authority to produce the record pertaining to change of the Wing, i.e. Executive Wing to Armed Wing. He is aggrieved by such an action. Allegation of arbitrariness and mala fide is made. He, therefore, filed the present writ petition for the following relief: