Harbans Singh Rai, J. - (1.) The petitioner was recruited as a Constable in the Police Department on July 9, 1971, and was promoted as Head Constable on November 1, 1975. He was further promoted as Assistant Sub Inspector on December 13,1983, and was confirmed as such on January 2, 1987. As he was not being considered for being sent to Upper School Course, he has filed this writ seeking a direction to the respondents for sending him to the Upper School Course.
(2.) The respondents in their reply have taken the stand that the petitioner is working in the Wireless Section of the Haryana Police, so he is not entitled to be considered for being sent to the Upper School Course.
(3.) Mr. Arun Jain, learned counsel for the petitioner, has referred to a judgment of this Court reported as Raj Kumar Head Constable v. The State of Haryana and others, 1983 (2) S.L.R. 55 , wherein it has been held that a member of the Teleprinter Staff is also entitled to be considered for being sent to the Upper School Course.;