- (1.) The petitioner in this writ petition claims that he was entitled to be brought on List ' ' prepared under the Punjab Police Rules (as applicable to Haryana), with effect from June 26, 1973, but in fact he was brought on the said list with effect from May 08, 1974 and then promoted as Inspector on May 30, 1974. The supersession by his juniors for being brought on list 'F' resulted in his promotion as Inspector from a later date. His further claim is that he was promoted as Deputy Superintendent of Police w.e.f. April 22, 1985, whereas he should have been promoted with effect from September 22,1981. His prayer is that on the basis of giving him the correct dates of promotion as Inspector and D.S.P. his case should be considered for promotion as Senior Superintendent of Police with effect from the dates his juniors were promoted.
(2.) It may be observed here that the petitioner has since retired as Deputy Superintendent of Police from service on April 30, 1996 after attaining the age of superannuation i.e. 58 years. It may further be observed here that the representation of the petitioner against his supersession as Deputy Superintendent of Police, which the petitioner was claiming w.e.f. 1981 was considered and rejected on February 20, 1984 by the Director General of Police (copy at Annexure P-4). This writ petition was filed on October 14,1993.)
(3.) It would be too late in the day to go into the point as to whether the petitioner was illegally ignored for being brought on list 'F' in the year 1973. The writ petition so far as that aspect is concerned is filed after 20 years. So far as promotion to the rank of Deputy Superintendent of Police with effect from the year 1981 is concerned, the writ petition was filed after nine years of the rejection of the representation. So far as these prayers are concerned, the same are highly belated and are rejected on this short score alone.;