- (1.) This judgment disposes of Civil Writ Petitions No. 459 of 1993, 12029, 12078, 12251, 12508, 12659, 13391,13393, 17071, 17731, 17832 and 18214 of 1992,368,807,2347,2348,2378,4765,10292,10373 all of 1992.
(2.) In these petitions, a challenge has been made to the orders passed by the competent authority reverting the petitioners to their respective substantive rank. Some of the petitioners were given out of turn adhoc promotion as Assistant Sub Inspector or Sub Inspector of Police considering their achievements in the field of sports or outstanding performance of their official duties.
(3.) C.W.P. No. 459 of 1993 came up for hearing before A.L. Bahri and G.C. Garg, JJ. on May 18,1993. In view of the important question of law arising in this petition, the Motion bench admitted it to Division bench and also directed that other connected cases be listed for hearing with this petition. The Motion bench observed thus:- "An important question of law is being debated in this case which incidentally has already arisen in other cases also which stand admitted. State of Haryana, Police Department, has been granting promotions on adhoc basis particularly to sportsmen which, now it is represented on behalf of the State, were contrary to the provisions of Rule 13.8 of the Punjab Police Rules. Such persons on their reversions have approached this Court in several writ petitions. This writ petition is, therefore, admitted to D.B. and is ordered to be listed for hearing or August 2,1993. There are connected cases which stand already admitted, particulars of which presently available are: CWP No. 4765 of 1992, 13393 of 1991, CWP No. 17832 of of 1991 and 17731 of 1991. These cases are also ordered to be listed along with the present case. The office may also find out, with the assistance of counsel, if on this point other writ petitions are pending and the same be also listed." It is how these writ petitions have been placed before us for disposal.;