S.S.NIJJAR, J. - (1.) WE have heard the learned counsel for the parties at length and perused the record of the case.
(2.) THE petitioner has challenged the order dated 24 -05 -2002, Annexure P -10, removing her name from the approved list of Executive Clerical Cadre (Extra Hand) with immediate effect and transferring her to the Police Line for General Duty Constables. The petitioner was duly selected and enrolled as lady Constable on 16 -11 -1998. On completion of her training, she was posted in the District Police Office under the Senior Superintendent of Police, Moga and worked as a Punjabi Typist. On 09 -09 -2001, the petitioner was approved as Extra Hand in the Executive Clerical Cadre by the Deputy Inspector General of Police, Ferozepur Range, Ferozepur. Thereafter, on 14 -09 -2001, the petitioner was recommended for absorption in the English Branch instead of Accounts branch. On 26 -04 -2002, the petitioner had given her option to remain in the Executive Clerical Cadre in terms of Rule 21 of the Punjab Police (First Amendment) Rules, 1990, which provides as under: - ''Provided that each of the Tele -communications branch, Finger Prints Bureau, Women Police Wing, Band Staff, Mounted Police, Armourers and Executive Clerical Wing that is uniformed clerical functionaries posted in various subordinate offices, shall form its separate cadre."
(3.) THE petitioner had submitted an application for regular absorbtion in the Executive Clerical Cadre on the ground that her husband had died during service in the Punjab Police. She had been recruited on compassionate grounds. She had to look after two small children.;