Sukhdev Singh Kang, J. - (1.) (Oral) - Whether the non-inclusion of the names of the petitioners in List B-I, prepared under rule 13.7 of the Punjab Police Rules, 1934 ('the Rules' for short) as applicable to the Union Territory of Chandigarh and consequent refusal to depute them to the Lower School Course at Police Training College, Phillaur, is against the provisions of the Rules, is the short question which falls for determination in this writ petition.
(2.) A brief survey of the facts will illumine the contours of the forensic controversy.
(3.) Dhanna Singh, Bant Singh and Maghar Singh petitioners, are confirmed constables. They are governed by the Rules. Next promotion for a constable is to the post of Head Constable. However, a Police Constable has to undergo a promotion course styled as 'Lower School Course' at Police Training College, Phillaur, before he becomes eligible for consideration, for promotion as Head Constable. For the purpose of regulating promotion amongst constables the Superintendent of Police of each district maintains List B containing the names of constables considered suitable as candidates for admission to the promotion course at Police Training College, Phillaur. The procedure for this purpose is prescribed in rule 13.7 of the Rules.;