V.D.MISRA,J. - (1.)By this petition, the, petitioner has challenged the order of his confirmation as Sub -Inspector of Police.
(2.)In order to expedite the hearing of, this petition, I had asked the learned counsel for the parties to file written arguments so that time in deciding the petition may be cut short to the minimum. Written, arguments were filed but I found that they were practically as lengthy and confused as the pleadings were. Therefore, while hearing the learned counsel for the parties, 1 directed them to confine themselves to the relevant material facts, and warned them that I will not refer or take into consideration the facts and law which is not pointed out to me during the course of arguments.
(3.)The petitioner was working as Assistant Sub -Inspector when he was promoted as Sub -Inspector against a vacancy vice another Sub -Inspector who had proceeded on leave preparatory to retirement. This was done vide order annexure ˜A dated 25th April, 1957. The petitioner, therefore, took over as Sub Inspector on 2nd May, 1957. After eight years, that is, on 1 -4 -1965 the petitioner was sent for training for Upper Class Course. According to the practice the trainee is reverted by one rank. The petitioner therefore was reverted as Assistant Sub -Inspector and went for training as such. He completed his training and on 27th October, 1965 he joined back as Sub -Inspector. On 15th May, 1974 he was allowed to cross the efficiency bar with effect from 1st April, 1972.
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