- (1.) The petitioner who stands retired from the post of Deputy Superintendent of Police raises a grievance that he should have been sent and deputed for training to the Intermediate School Course as per seniority in the cadre of Head Constables and consequently, be granted promotions to the higher ranks with effect from the date his juniors were so promoted.
(2.) Challenge in the instant petition is to the order dated 13.2.1997, Annexure P11, and in terms of which, precisely such claim raised by the petitioner has been declined.
(3.) Learned counsel appearing for the petitioner would vehemently contend that Shri Jagroop Singh, DSP, Shri Ram Gobind, DSP and Shri Mohinder Singh, DSP were junior to the petitioner having gained entry into service later in point of time and yet were deputed for Intermediate School Course only on the basis that they were outstanding Sportsmen. It was argued that the afore-noticed three officials (private respondents herein), were ostensibly granted benefit under memo dated 11.11.1982 issued by the Director General of Police, Haryana on the subjectHaryana Police Sports Constitution and under which Haryana Police Sports Constitution it was envisaged that a Sportsman who is selected to represent National Team in different games will be given special consideration for promotion and promotion courses. The precise argument raised is that there is no provision under the Punjab Police Rules, as applicable to the State of Haryana, and under which an official can be deputed to the Intermediate School Course without passing the Lower School Course. It is contended that memo dated 11.11.1982 issued by the Director General of Police, Haryana would, at best, be in the nature of administrative instructions and the same cannot be construed as an amendment to the statutory rules.;