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Ashok Kumar And Another vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · Decided on 27 January 2026 · Citation: (2026) 01 P&H CK 1889

HON’BLE JUDGES
Jagmohan Bansal, J
ACTS & SECTIONS REFERRED
Constitution Of India, 1950 — Article 226, 227
RESULT
Dismissed
CASE NUMBER
Civil Writ Petition No. 13122 Of 2004 (O&M)
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Judgment

17 paragraphs · 404 words

Jagmohan Bansal, J

1.

The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking direction to respondent to depute them for Intermediate School Course which commenced on 16.08.2004.

2.

On 26.08.2004, the following order was passed by this Court:

“Notice of motion to the respondents for final disposal of the writ petition.

Shri Jaswant Singh, leamed senior Deputy Advocate General, Haryana accepts notice.

Shri Vivek Sharma should hand over three sets of paper-book to shri Jaswant Singh today itself. Written Statement be filed within three weeks.

Replication, if any, be filed within next seven days.

Put up for arguments on 23.09.2004.

In the meanwhile, the petitioners shall be provisionally deputed for Intermediate School Course with the batch, which has started the training from August 16, 2004.

However, it is made clear that this interim order shall not confer any right upon the petitioners to claim any benefit on the basis of their training as candidates of the Intermediate School Course.

The Bench Secretary is directed to give an attested copy of this order to Shri Jaswant Singh, learned Senior Deputy Advocate General, Haryana.

The petitioners may obtain dasti copy of this order on payment of the fee prescribed for the urgent application.”

3.

Learned counsel for the petitioner submits that vide order dated 02.12.2003, Inspector General of Police (IGP), Rohtak Range, Rohtak changed their Cadre from Executive Clerical to Executive. They were allowed to go back to their original cadre of District Police. In the said order, their date of promotion as Head Constable as well as date of confirmation as Head Constable was specifically noticed. In view of interim orders of this Court, they were deputed for Intermediate School Course which started in August’ 2004. They have successfully undergone said course.

4.

Per contra, learned State counsel submits that order dated 02.12.2003 passed by IGP, Rohtak Range, Rohtak was recalled vide order dated 22.02.2006. The petitioners were repatriated to Executive Clerical Cadre. Petitioner No.1- Ashok Kumar has retired on 30.06.2025 as Inspector on attaining the age of superannuation and Ravinder Singh-petitioner No.2 as Sub-Inspector on 30.06.2022.

5.

Claim of petitioners was based upon order dated 02.12.2003. The respondent by order dated 22.02.2006 has recalled said order, thus, their claim does not survive. The petitioners have not challenged order dated 22.02.2006.

6.

In the backdrop, the petition stands dismissed.

7.

Pending application(s), if any, shall also stand disposed of.