Punjab-Haryana High Court
Balwan Singh And Another vs State Of Haryana And Others on 6 February, 2019
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.1971 of 2019
Date of Decision:06.02.2019
Balwan Singh and another ... Petitioners
Vs.
State of Haryana and others ... Respondents
CORAM : HON'BLE MS. JUSTICE RITU BAHRI
Present : Mr. Sudhir Rana, Advocate
for the petitioners.
Ms. Palika Monga, D.A.G. Haryana.
RITU BAHRI, J. (Oral)
The petitioners have sought for quashing of action of respondent No.3 for deputing juniors of the petitioners to intermediate school course as per Annexure P/2 dated 3.12.2018 prior to them as so for issuance of directions to the official respondents to depute the petitioners to the intermediate school course prior to the private respondents, which has already started on 1.1.2019 and the same will be finished on 31.3.2019 at H.P.A. Madhuban.
Short reply has been filed on behalf of respondent No.4 wherein it has been clarified that particular of last Head Constable deputed for Intermediate School Course in Karnal Range would show that no junior Head Constable to the petitioners has been deputed for Intermediate School Course 2019 from Karnal Range. It is further clarified that petitioners have passed Lower School Course in batch No.52 and 53 and no junior Head Constable has been sent for Intermediate School Course. In reply to the contention of the petitioners that persons mentioned in para-4 of the petitioner are juniors to the petitioners and are deputed to the Intermediate 1 of 2 ::: Downloaded on - 10-03-2019 02:30:08 ::: CWP No.1971 of 2019 -2- School Course, it is clarified by giving their seniority wise particulars that those persons are senior to the petitioners for deputing them to the Intermediate School Course.
Keeping in view the detailed order passed in CWP-1635-2019 (O&M) while relying upon the judgment passed by Full Bench of this Court in Ram Chander and others v. State of Haryana and others; 2015 (1) S.C.T. 520 and the said guidelines have further been clarified by the Full Bench of this Court vide order dated 4.7.2014 as also the short reply filed, this petition is dismissed.
(RITU BAHRI)
06.02.2019 JUDGE
rajeev
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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