- (1.) This judgment of mine will dispose of Civil Writ Petition No. 8140 of 1992 and C.O.C.P. No. 1036 of 1992. In order to determine the short point involved in the writ petition, it is necessary to have a look at the facts of the case.
(2.) By way of this petition, the petitioner Smt. Krishna Devi a Lady Constable No. 338 posted at Police Station Rewari, District Rewari, has sought a writ of mandamus directing the respondents to depute her for Inter-Mediate School Course. This facts of case lie in a narrow compass and may thus be noticed.
(3.) The petitioner was enrolled as Lady Constable in the cadre of Haryana Lady Police on 6th June, 1983. She appeared in the combined written test which was held for men and women for B-I Course on 21st January, 1987 and the parade test on 22nd January, 1987 and successfully passed the same, thus, qualifying herself to be deputed for the Lady Constables for B-I Course to be held in the Police Training School, Madhuban in the year 1987. In the year 1987, she was posted at Narnaul and was at Sr. No. 2 in the merit list amongst the women candidates in the District of Narnaul/Mohindergarh. The petitioner filed another Civil Writ Petition No. 9360 of 1987 challenging the action of the respondents for not deputing her to the Lower School Course. D.V. Sehgal, J. on (February 10, 1988 directed the respondents to depute the petitioner to the Lower School Course immediately in the next course after her acquittal in a criminal case which was pending at that time. The petitioner was acquitted of the criminal charge and was reinstated in the service and was deputed to the Lower S35 out Course, which she successfully completed and was placed at Sr. No. out of 111 candidates. The entire period of her suspension wee treated as duty period.;