Rajender Kumar vs State of Haryana and others

Augustine George Masih, J.—It is the contention of the counsel for the petitioner that the petitioner belongs to the Backward Class Category and, therefore, is entitled to age relaxation as per Rule 13.7 of the Punjab Police Rules, 1934, as applicable to State of Haryana. The claim of the petitioner for appearing in the examination of B-I Test has been rejected on the ground that the petitioner is more than 35 years of age. He contends that petitioner, for asserting his right, has served a legal notice dated 25.05.2011 (Annexure P-3) upon the respondents but no decision thereon has been taken till date. He submits that the petitioner, at this stage, would be satisfied if a direction is issued to the Superintendent of Police, Bhiwani-respondent No. 3 to consider legal notice and decide the same within some specified time.

Without going into the merits of the case or commenting thereon, this petition is disposed of with directions to the Superintendent of Police, Bhiwani-respondent No. 3 to consider and decide legal notice served on him on 25.05.2011 (Annexure P-3) within a period of two weeks from the date of receipt of certified copy of this order. The decision so taken be conveyed to the petitioner forthwith.