Punjab-Haryana High Court
Spo Sohan Lal And Others vs . State Of Punjab And Others. on 31 January, 2011
Author: Permod Kohli
Bench: Permod Kohli
CWP No.16410 of 2010
Dated of decision : 31.1.2010
SPO Sohan Lal and others Vs. State of Punjab and others.
CWP No.16441 of 2010
SPO Shamsher Singh and others Vs. State of Punjab and others
Present: Mr. K.S.Sidhu, Advocate for the petitioner.
Mr.Puneet Gupta, Addl.AG, Punjab.
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Permod Kohli, J.
Petitioners in these petitions were engaged as SPO in the Punjab Police Department in the year 1999 and 1991 as per details given in para 6 of the writ petitions.
Under the policy decision taken by the govt., SPOs were to be absorbed in police force as constables subject to fulfillment of the conditions i.e. qualifications and other physical standards. These writ petitioners had not possessed the requisite qualifications but now they have acquired the requisite qualifications and are seeking their absorption in the police force.
Similar issue came up before this Court in number of writ petitions including CWP No.253 of 2009 decided on 19.4.2010 with the following directions:-
"The Committee shall consider the petitioners' claim within a period of four months from the date of receipt of a certified copy of this order and shall also give an opportunity of personal hearing to them. Needless to say that if the Committee recommends in favour of the petitioners, the competent authority is directed to implement those recommendation unless it disagrees with the same for the reasons to the assigned in writing."
Learned State counsel has informed this Court that a Committee has already been constituted in terms of the court's directions. Let claim of the petitioners be considered by the Committee in accordance with the judgment referred to hereinabove.
A photo copy of this order be placed on the file of connected case.
( Permod Kohli ) Judge 31.01.2011 sd