Lr/Asi Harjinder Singh vs State Of Punjab And Others
2024 Latest Caselaw 5528 P&H

Punjab-Haryana High Court

Lr/Asi Harjinder Singh vs State Of Punjab And Others on 12 March, 2024

                                                         Neutral Citation No:=2024:PHHC:034907



                                                                2024:PHHC:034907

CWP-5735-2024                                                                      -1-


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


133                                             CWP-5735-2024
                                                Date of Decision: 12.03.2024


LR/ASI Harjinder Singh                                                ...Petitioner


                                      Versus


State of Punjab and others                                          ...Respondents


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:-     Mr. Sunny Singla, Advocate for the petitioner
              Mr. Aman Dhir, Deputy Advocate General, Punjab
              ***

JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Articles 226/227 of

the Constitution of India is seeking setting aside of order dated 09.12.2021

(Annexure P-10) whereby his claim for promotion has been rejected.

2. Mr. Sunny Singla, Advocate inter alia contends that respondent

has revised seniority list of the police officials including the petitioner. He has

been deprived benefit of promotion on the ground that he had not completed

Intermediate School Course. The seniority list has been revised after

retirement of the petitioner. The petitioner in 2016 was of more than 56 years,

thus, he was not supposed to undergo aforesaid Course as per instruction

dated 12.09.2011 issued by Director General of Police, Punjab. The petitioner

cannot be asked to do an act which is impossible. He relies upon judgment of

Supreme Court in Arjun Panditrao Khotkar v. Kailash Kushanrao

Gorantyal, (2020) 7 SCC 1.

1 of 2

Neutral Citation No:=2024:PHHC:034907

2024:PHHC:034907

3. Notice of motion.

4. Mr. Aman Dhir, Deputy Advocate General, Punjab who on

advance notice is present in Court, accepts notice on behalf of the

respondents. He fairly submits that representation of the petitioner is pending

with the authorities and the same may be considered in the light of

instructions issued by Director General of Police, Punjab.

5. Learned counsel for the petitioner agrees with the aforesaid

arrangement.

6. In the wake of statement of both sides, the present petition stands

disposed of with a direction to the respondents to decide claim of the

petitioner within three months from today.

                                                       (JAGMOHAN BANSAL)
                                                             JUDGE
12.03.2024
Mohit Kumar
               Whether speaking/reasoned             Yes/No
               Whether reportable                    Yes/No

Neutral Citation No:=2024:PHHC:034907

2 of 2