- (1.) Challenge in the instant writ petition is to the order dated 4.2.2011 passed by the Additional Director General of Police, Computer and Telecommunications, Punjab whereby the petitioner, who was holding the post of Constable Messenger/Operator, has been discharged from service.
(2.) The Deputy Inspector General of Police, Chairman, Recruitment Board, Computers and Telecommunications, Punjab issued an advertisement on 15.6.2006 inviting applications for recruitment of 270 Constables Operators/Messengers and 142 Constables Technicians. In such advertisement, apart from other eligibility conditions, the educational qualifications for the post of Constables, Operator/Messengers were also stipulated and the same read in the following terms: "ELIGIBILITY CONDITIONS: i) xxxxxxx ii) xxxxxxx iii) Educational qualifications: Matriculation with Punjabi as an elective subject (essential) and for (a) Operator/Messengers:- Two year ITI Course or equivalent, or One year course with one year experience from an institute, such courses having been recognized by Punjab State Technical Education Board/Department of Technical Education, Punjab/Department of Information Technology, Punjab ATI/EPI Advanced Training Institute, (ATI)CPI/CTI/NVTI/RVTI/MITI/FTI/CSTRI under Craftsmen Training Scheme/Apprenticeship. Training scheme and as per approved by Govt. of India/National council for vocational Training, DOEACC Centre (RCC) in the disciplines/subjects of Computer Software, Computer Operator/Programming Assistant, 'O' level course from DOEACC, Computer Software Programming Desk Top Publishing Operator, Certificate course in Computer Applications."
(3.) It would require notice that the qualifications prescribed for the post of Constable Operator/Messenger were strictly in terms of the qualifications stipulated in the standing order No.1 of 2006 issued by the Director General of Police, Punjab for recruitment of constables in the Telecommunications Branch of Punjab Police. It has been asserted that the petitioner applied for the post of Constable Operator/Messenger and subjected himself to the process of selection. On 14.3.2007, the petitioner was issued an appointment letter, Annexure P2, for the post of temporary Constable, Operator/Messenger and it was stipulated therein that his service conditions would be governed by the Punjab Police Rules, 1934 as also other instructions, Rules/Standing Orders issued by the Government from time to time.;