HARINDER SINGH SIDHU,J. - (1.) This intra-Court appeal under Clause X of the Letters Patent has been filed against the judgment dated 04.07.2012 of the learned Single Judge, whereby, CWP No.1257 of 2012 filed by the appellant for quashing the order dated 09.01.2012 (Annexure P-12) of Inspector General of Police, Hisar Range, Hisar (respondent No.4), vide which he has directed the Superintendent of Police, Jind to consider the case of the appellant for inclusion in B-1, C-1 list and for promotion as Head Constable in District Jind has been dismissed.
(2.) The appellant was initially enrolled as Constable in Haryana Police on 28.12.1998 and was assigned District Jind which falls in Hisar Range, Hisar. Vide orders of the Director General of Police, Haryana he was transferred from District Jind to District Police, Gurgaon on 6.4.2005, which was in Gurgaon Range. He was allotted Constabulary No. 541/GGN. He was brought on the C-list in District Gurgaon, Gurgaon Range on 23.12.2005 w.e.f. 01.12.2005 and thereafter promoted as Head Constable on 16.03.2006. On his promotion, he was assigned a new Head Constabulary No.99/GGN on 17.03.2006.
(3.) Respondents No.5 and 6 had passed the lower school course along with the petitioner. Despite being junior to the petitioner, they were brought on C-list at the same time along with him.;