BHUPINDER SINGH Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition filed under Articles 226/227 of the Constitution of India, one Bhupinder Singh has prayed for the issuance of writ of mandamus directing the respondents to send him to police training school, Jahankhelan for training and issue him constabulary number.

(2.) Facts :

(3.) Respondents-State of Punjab contested this writ petition, urging that the petitioner was considered for recruitment as constable and was found fit by the medical authorities of Jalandhar District, for recruitment as police constable. As there was no vacancy at that time, his name was kept on waiting list at Sr. No. 133. One Hardyal Singh was entered at Sr. No. 92 of the waiting list and was existed as constable on 27.7.1982 against the existing vacancies. Similarly, Vipan Kumar etc. were adjusted against the vacancies then existing up to Sr. No. 126 of this waiting list. Thereafter, the Director General Police, Punjab issued a TP message No. 623-46/E-3 dated 4.1.1983 (Annexure R-1) scrapping waiting lists in all the Districts of Punjab. Vacancies advertised for the years, 1984 and 1985 had accrued after 14.1.1983, when the waiting lists existing at that timed were cancelled. If the petitioner were desirous of becoming a constable, he should have applied for that post in response to the advertisement but he did not do so. The maximum age for recruitment as constable in Punjab Police is now 22 years. Petitioner is already more than 28 years of age and has thus become over-age. The case of Jagmohan Singh in distinguishable from that of the petitioner. No candidate whose name was entered after the name of the petitioner in the waiting list of the year, 1982 was enlisted as constable.