- (1.) This order shall dispose of 24 writ petitions as common question of law and facts have been raised (for details see footnote at the end of this judgment). For understanding the contour of controversy, the facts are being referred from C.W.P. No. 5041 of 2006.
(2.) Both the petitioners in C.W.P. No. 5041 of 2006 have been working in the Haryana Police as lady constable in Gurgaon Range. Petitioner No. 1 had joined as constable on 5.6.1982. She qualified B-I List Test in January, 1986. She also qualified C-I List Test in September, 1986 and was promoted as Head- Constable on 14.9.1988. She was detailed for Intermediate School Course in 1991 and was promoted as Assistant Sub-Inspector (ASI) on 9.9.1992 and confirmed as such on 30.1.1999. She was further detailed for Upper School Course in 1998 and was promoted as Sub-Inspector on 11.9.2001. She was still further promoted as Inspector on 9.9.2004.
(3.) Petitioner No. 2 had joined as Constable on 9.11.1981. She was detailed for B-I List Test which she qualified in January, 1987. She also qualified C-I List Test in March, 1988 and was promoted to the post of Head Constable on 14.9.1988. She was further detailed for Intermediate School Course in 1993 and was promoted as Assistant Sub-Inspector (ASI) on 12.11.1996 and was confirmed as such on 30.1.1999. She appeared for Upper School Course in 1999, which is a requirement for promotion to the post of Sub-Inspector which she qualified and was promoted as Sub-Inspector on 11.9.2001. She has further been promoted as Inspector on 6.10.2004.;