CWP-36259-2025       -1- 

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH 

105               CWP-36259-2025 

Date of Decision: 14.01.2026 

Hemant Kumar                                        …Petitioner 

Versus 

State of Punjab and others               …Respondents 

CORAM:  HON’BLE MR. JUSTICE JAGMOHAN BANSAL 

Present: -   Mr. Munish Bhardwaj, Advocate for the petitioner  

     Mr. Aman Dhir, Deputy Advocate General, Punjab 

     *** 

JAGMOHAN BANSAL, J . (Oral) 

1.   Reply  by  way  of  additional  affidavit  dated  13.01.2026  of  

Mr.  Charanjit  Singh,  I.P.S.,  Assistant  Inspector  General  of  Police, 

Intelligence, Headquarter, Punjab is taken on record. Registry is directed to 

tag the same at an appropriate place. 

2.   The petitioner through instant petition under Article 226 of the 

Constitution of India is seeking quashing of Clause 28(b) of Standing Order 

No.10  of  2016  dated  06.09.2016  which  provides  that relative  merit  of 

candidates  having  equal  marks  shall  be  determined  on  the  basis  of 

percentage of marks obtained in graduation. He is further seeking directions 

to  respondents  to  revise  merit  list  of  candidates  selected  as  Intelligence 

Officer  in  the  Intelligence  Cadre  of  Punjab  Police against  Advertisement 

No.2 of 2016 dated 08.09.2016.  

CWP-36259-2025       -2- 

3.    The petitioner, pursuant to Advertisement No.2 of 2016 dated 

08.09.2016, applied for the post of Intelligence Officer. He cleared all the 

prescribed stages of recruitment. The respondent issued provisional list of 

selected candidates on 26.12.2016. Few candidates preferred CWP No.365 of 

2017  before  this  Court.  On  account  of  interim  orders  of  this  Court,  the 

respondent could not fill vacancies, out of waiting list candidates, arising on 

account of non-joining of selected candidates. The petitioner preferred CWP 

No.19529 of 2017 before this Court which was disposed of vide order dated 

19.07.2019.  In  view  of  orders  of  this  Court,  the  petitioner  was  issued 

appointment letter dated 22.01.2020. He joined service on 30.01.2020. The 

selection process of 2016 was based upon Standing Order No.10 of 2016 

issued by respondent No.4. As per Clause 28(b) of Standing Order, if there 

are equal marks of candidates, their relative merit shall be prepared on the 

basis  of  percentage  of  marks  obtained  in  graduation.  The  respondent  has 

determined  merit  list  on  the  basis  of  marks  in  the graduation  where 

candidates have obtained equal marks. The petitioner is elder to candidates 

who  figured  at  Serial  Nos.41  to  58,  however,  his  seniority  has  been 

determined on the basis of marks of graduation.  

4.    Learned counsel for the petitioner submits that Clause 28(b) of 

Standing Order is contrary to Punjab Civil Services (General and Common 

Conditions of Services) Rules, 1994 (for short ‘1994 Rules’). As per Punjab 

Intelligence Cadre (Group ‘C’) Services Rules, 2015 (for short ‘Intelligence 

Cadre Rules’), matters which are not specifically provided in the Rules are 

governed  by  1994  Rules.  As  per  Rule  8  of  1994  Rules,  in  case  persons 

recruited by direct recruitment obtain equal marks, their inter se seniority is 

CWP-36259-2025       -3- 

determined on the basis of their age. The respondent could not determine 

merit  on  the  basis  of  marks  obtained  in  graduation.  1994  Rules  clearly 

provide that where two candidates have scored equal marks, their merit shall 

be determined on the basis of age. The standing order cannot run contrary to 

statutory provisions. Director General of Police, Punjab has power to issue 

Standing  Order  with  respect  to  recruitment  of  subordinates,  however, 

Standing Order must flow within the banks of Punjab Police Act, 2007 (for 

short ‘2007 Act’) as well as Rules made thereunder. The aforesaid clause 

was  contrary  to  1994  Rules,  thus,  is  liable  to  be  declared  invalid.  The 

respondent  in  subsequent  recruitments  has  adopted  criteria  of  age  which 

vindicates stand of the petitioner.  

5.    Per contra, learned State counsel submits that as per terms and 

conditions  of  the  advertisement  particularly  Clauses  10  &  17(iv),  the 

petitioner was supposed to go through instructions enumerated in Standing 

Order No.10/2016. He cannot challenge terms and conditions underscored in 

the Standing Order after participating in the selection process and joining 

service.  He  joined  service  in  2020  against  advertisement  of  2016.  He 

remained  silent  for  five  years  even  after  joining  service.  There  is  no 

contradiction between impugned clause and 1994 Rules. The recruitment of 

petitioner  was  further  governed  by  Punjab  Police  Rules,  1934  (for  short 

‘PPR’) and as per Rule 12.2(3) of the said Rules, the department is bound 

by order of merit determined by Recruitment Board.  Rule 8 of 1994 Rules 

as pointed out by petitioner is inapplicable. 

6.    Heard the arguments and perused the record. 

CWP-36259-2025       -4- 

7.    From  the  perusal  of  record  and  arguments  of  both sides, 

following questions arise for the consideration of this Court: - 

i. Whether challenge to terms and conditions of Standing 

Order  after  participating  in  the  selection  process is 

permissible? 

ii. Whether  Clause  28(b)  of  Standing  Order  No.10/2016 

issued by Director General of Police, Punjab is contrary 

to  Punjab  Civil  Services  (General  and  Common 

Conditions of Services) Rules, 1994?  

Question No.1   Whether  challenge  to  terms  and  conditions  of 

Standing  Order  after  participating  in  the  selection  process  is 

permissible? 

8.    A two Judge Bench of Apex Court in Tajvir Singh Sodhi and 

Others v. State of Jammu and Kashmir and Others 2023 SCC OnLine SC 

344  has  held  that  candidates,  having  taken  part  in  the  selection  process 

without any demur or protest, cannot challenge the same after having been 

declared unsuccessful. The candidates cannot approbate and reprobate at the 

same time. A candidate cannot allege that selection process was unfair or 

there was some lacuna in the process just because selection process was not 

palatable to a candidate.   

9.    The petitioner indubitably participated in the selection process 

which was initiated in terms of advertisement. As laid down by Supreme 

Court in above noted judgment, no one after participating in the selection 

process can be heard to challenge advertisement, however, it is settled law 

CWP-36259-2025       -5- 

that no candidate can be stopped from challenging validity of the rules or 

instructions  made  thereunder  on  the  ground  that  rules/instructions  are 

arbitrary and violative of Article 14 of the Constitution of India. 

10.    The Supreme Court in Somesh Thapliyal and another v. Vice 

Chancellor, H.N.B. Garhwal University and another, (2021) 10 SCC 116 

has  adverted  to  challenge  to  terms  and  conditions  of  advertisement  or 

appointment letter by a candidate after his selection. The Court opined that 

employer  is  always  in  a  dominating  position,  thus, in  case  of  public 

employment,  terms  and  conditions  are  subject  to  judicial  scrutiny.  The 

relevant extracts of the said judgment read as: 

“42.   The  submissions  of  the  learned  counsel  for  the 

respondents that the appellants have accepted the terms and 

conditions  contained  in  the  letter  of  appointment  deserves 

rejection  for  the  reason  that  it  is  not  open  for  a person 

appointed  in  public  employment  to  ordinarily  choose  the 

terms and conditions of which he is required to serve. It goes 

without  saying  that  employer  is  always  in  a  dominating 

position and it is open to the employer to dictate the terms of 

employment. The employee who is at the receiving end can 

hardly complain of arbitrariness in the terms and conditions 

of employment. This Court can take judicial notice of the fact 

that if an employee takes initiation in questioning the terms 

and  conditions  of  employment,  that  would  cost  his/her  job 

itself. 

43.   The  bargaining  power  is  vested  with  the  employer 

itself and the employee is left with no option but to accept the 

conditions dictated by the authority. If that being the reason, 

it is open for the employee to challenge the conditions if it is 

not being in conformity with the statutory requirement under 

the law and he is not estopped from questioning at a stage 

where he finds himself aggrieved.”   

CWP-36259-2025       -6- 

11.   A  two  Judge  Bench  of  Supreme  Court  in Munindra  Kumar 

and  others v.  Rajiv  Govil  and  others, (1991)  3  SCC  368 has  held  that 

candidates who have remained unsuccessful in the selection process cannot 

be estopped from challenging the Rules which are arbitrary and violative of 

Article 14 of Constitution of India. The relevant extracts of the judgment 

read as: 

“10.   ………………….  It  may  be  noted  that  Rajeev  Govil, 

Vivek  Aggarwal  and  Gyanendra  Srivastava  who  remained 

unsuccessful had filed the writ petitions after taking chance 

and fully knowing the percentage of marks kept for interview 

and group discussion. It is no doubt correct that they cannot 

be estopped from challenging the rule which is arbitrary and 

violative of Article 14 of the Constitution, but in modulating 

the relief, their conduct and the equities of those who have 

been selected are the relevant considerations.”  

12.    A two-Judge Bench of Supreme Court in Abhimeet Sinha and 

others v. High Court of Judicature at Patna and others, (2024) 7 SCC 262 

has adverted to question of maintainability of writ petition after participating 

in the selection process. The Court has clearly held that principle of estoppel 

cannot  override  the  law.  To  non-suit  the  writ  petitioner  at  the  threshold 

would hardly be reasonable particularly when the alleged deficiency in the 

process could be gauged only by participating in the selection process. The 

relevant extracts of the judgment read as under: 

“IV. Maintainability 

35.    At the outset, it is apposite to address the issue of the 

maintainability  of  the  writ  petitions.  It  is  argued  by  Mr. 

Gautam Narayan and Mr. Purvish Jitendra Malkan, learned 

counsel  that  after  having  participated  in  the  recruitment 

process,  the  writ  petitioners  having  not  succeeded,  cannot 

turn  around  and  challenge  the  recruitment  process  or  the 

CWP-36259-2025       -7- 

vires  of  the  Recruitment  Rules.  It  is  submitted  that  all 

candidates knew about the prescription of minimum marks for 

viva voce, well before the selection process commenced and 

the principle of estoppel will operate against the unsuccessful 

challengers.  On  the  other  hand,  the  learned  counsel 

representing the writ petitioners argued that the principle of 

estoppel would have no application when there are glaring 

illegalities in the selection process. Further, estoppel is not 

applicable when the arbitrariness affects fundamental rights 

under Articles 14 and 16 of the Constitution of India.  

36.    As argued by the learned counsel for the High Courts, 

the legal position is that after participating in the recruitment 

process, the unsuccessful candidates cannot turn around and 

challenge the recruitment process. However, it is also settled 

that the principle of estoppel cannot override the law. Such 

legal principle was reiterated by the Supreme Court in Meeta 

Sahai  v.  State  of  Bihar  (2019)  20  SCC  17  wherein  it  was 

observed as under:  

“17.   However,  we  must  differentiate  from  this 

principle  insofar  as  the  candidate  by  agreeing  to 

participate  in  the  selection  process  only  accepts  the 

prescribed procedure and not the illegality in it. In a 

situation where a candidate alleges misconstruction of 

statutory  rules  and  discriminating  consequences 

arising  therefrom,  the  same  cannot  be  condoned 

merely  because  a  candidate  has  partaken  in  it.  The 

constitutional scheme is sacrosanct and its violation in 

any manner is impermissible. In fact, a candidate may 

not  have  locus  to  assail  the  incurable  illegality  or 

derogation of the provisions of the Constitution, unless 

he/she participates in the selection process. 

37. Guided by the above ratio, in matters like this, to non-suit 

the  writ  petitioners  at  the  threshold  would  hardly be 

reasonable particularly when the alleged deficiencies in the 

process could be gauged only by participation in the selection 

process.” 

CWP-36259-2025       -8- 

13.    From the perusal of above-quoted judgments, it is quite evident 

that  a  candidate  cannot  be  estopped  from  assailing clause(s)  of 

advertisement  which  are  arbitrary  and  violative  of Article  14  of  the 

Constitution  of  India.  The  petitioner  in  the  present  case  is  assailing  one 

clause of the Standing Order on the ground that it is contrary to applicable 

Rules, meaning thereby, question of validity of the clause is involved. As he 

is assailing one clause of the Standing Order which prima facie seems to be 

contrary  to  1994  Rules,  the  petition  cannot  be  rejected  at  threshold.  The 

matter needs to be examined on merits. It is further apposite to record that 

petitioner  is  assailing  one  clause  of  Standing  Order  which  in  no 

circumstance could be challenged before his selection. Cause of action arose 

after selection of candidates. The petitioner prior to his selection could not 

conceive or contemplate that he would score marks equal to other candidates 

and question of seniority would arise. Thus, writ petition is maintainable. 

Question No.2   Whether Clause 28(b) of Standing Order No.10/2016 

issued by Director General of Police, Punjab is contrary to Punjab Civil 

Services (General and Common Conditions of Services) Rules, 1994?  

14.    Concededly, the petitioner pursuant to advertisement of 2016 

applied  for  the  post  of  Intelligence  Officer.  The  respondent  issued 

provisional  list  of  selected  candidates  on  26.12.2016.  Name  of  petitioner 

figured in the waiting list. On account of writ petitions filed by different 

candidates, the waiting list could not be effectuated. The petitioner preferred 

writ  petition  before  this  Court  which  was  disposed of  vide  order  dated 

19.07.2019. In view of orders of this Court, he was issued appointment letter 

dated  22.01.2020.  He  joined  service  on  30.01.2020. The  respondent 

CWP-36259-2025       -9- 

determined  merit  list  on  the  basis  of  marks  in  the graduation  where 

candidates  scored  equal  marks.  The  petitioner  is  elder  to  candidates  who 

figured at Serial Nos.41 to 58, however, has been made junior in the merit 

list  on  the  basis  of  marks  of  graduation.  The  respondent  on  the  basis  of 

Clause  28  (b)  of  aforesaid  Standing  Order  has  considered  marks  of 

graduation  instead  of  age  where  candidates  scored  equal  marks.  For  the 

ready reference, Clause 28 of the Standing Order is reproduced as below:  

“28.   While preparing the Final Merit List, in the event of 

two  candidates  securing  equal  marks,  the  following tie-

resolution criteria shall be adopted: 

(a)   In the event of the candidates having equal total 

marks their relative merit shall be prepared on 

the  basis  of  marks  obtained  in  the  Written 

Examination  and  the  candidate  having  higher 

marks  in  the  Written  examination  shall  be 

placed higher in the Final Merit List. 

(b)   In  the  event  of  the  candidates  having  equal 

total  marks,  equal  marks  in  Written 

Examination  (and  consequently  in  the 

Interview-cum-Personality  Test),  then  their 

relative merit shall be prepared on the basis of 

percentage of marks obtained in graduation. 

(c)   In the event of the candidate having equal total 

marks, equal marks in the Written Examination 

and  Interview-cum-Personality  Test,  equal 

percentage  of  marks  obtained  in  graduation, 

then  the  candidate  senior  in  age  shall  be  put 

higher in merit. 

(d)   In  the  event  of  all  of  above  being  the  same, 

candidate having smaller Roll Number shall be 

placed higher in the Merit List.

” 

[Emphasis Supplied] 

CWP-36259-2025       -10- 

15.    The petitioner is claiming that aforesaid clause is contrary to 

Rule 8 of 1994 Rules. The Governor of the Punjab in exercise of power 

conferred by Article 309 of the Constitution of India read with Section 80 of 

2007 Act has framed Intelligence Cadre Rules. These Rules govern different 

aspects of service including recruitment, promotion, discipline, punishment.  

Expression ‘Service’ has been defined under Rule 2(j) of these rules. As per 

said rule, ‘Service’ means Punjab Intelligence Cadre (Group ‘C’) Service. 

Rule 14 provides that 1994 Rules shall be applicable in respect of matters 

which are not specifically provided in these Rules. Rule 15 provides that 

PPR shall be applicable to the members of service except Rules 13.21 and 

21.25. Section 85 of 2007 Act provides that PPR shall remain in force. Rules 

14 and 15 of Intelligence Cadre Rules and Sections 80 & 85 of 2007 Act 

read as:  

Rules 14 and 15 of Intelligence Cadre Rules

“14.   Application of the Punjab Civil Services (General and 

Common Conditions of Service) Rules, 1994.- (1) In respect 

of  the  matters,  which  are  not  specifically  provided  in  these 

rules,  the  members  of  the  Service  shall  be  governed  by  the 

Punjab  Civil  Services  (General and  Common Conditions of 

Service) Rules, 1994, as amended from time to time.  

   (2)    The  Punjab  Civil  Services  (General  and 

Common  Conditions  of  Service)  Rules,  1994,  at  present  in 

force, are contained in Appendix ‘E’.  

15.    Application  of  the  rules.-  For  all  other  aspects  the 

Punjab Police Rules, 1934 shall be applicable to the members 

of Service except rules 13.21 and 21.25.  

   Provided  that  any  order  issued  or  any  action  taken 

under the aforesaid rules, shall be deemed to have been made 

or taken under the provisions of these rules.” 

CWP-36259-2025       -11- 

Section 80 of 2007 Act 

“80.    (1) The State Government shall, by notification in the 

Official Gazette, make rules for carrying out the purposes of 

this  Act,  within  one  year  from  the  date  on  which  this  Act, 

come into force. 

(2)    Every rule made under this Act, shall be laid, as soon 

as  may  be,  after  it  is  made,  before  the  House  of  the  State 

Legislature,  while  it  is  in  session,  for  a  total  period  of 

fourteen days, which may be comprised in one session or in 

two or more successive sessions, and if, before the expiry of 

the session in which it is so laid or the successive sessions as 

aforesaid,  the  House  agrees  in  making  any  modification  in 

the rules, or the House agrees, that the rules should not be 

made,  the  rule  shall  thereafter  have  effect  only  in  such 

modified  form  or  be  of  no  effect,  as  the  case  may  be,  so, 

however,  that  any  such  modification  or  annulment  shall  be 

without prejudice to the validity of anything previously done 

or omitted to be done under that rule.” 

Section 85 of 2007 Act 

“85.    The  Punjab  Police  Rules,  1934,  framed  under the 

Police  Act,  1861  (Central  Act  5  of  1861),  shall  remain  in 

force, unless those rules are specifically superseded.” 

16.   In view of Rule 14 of Intelligence Cadre Rules, Punjab Civil 

Services  (General  and  Common  Conditions  of  Service)  Rules,  1994  are 

applicable to members of Intelligence Cadre. The petitioner is relying upon 

Rule 8 of 1994 Rules to contend that impugned clause is contrary to 1994 

Rules which reads as: 

“8. Seniority - The seniority inter se of persons appointed to 

posts in each cadre of a Service shall be determined by the 

length of continuous service on such post in that cadre of the 

Service. 

   Provided that in the case of persons recruited by direct 

appointment who join within the period specified in the order 

CWP-36259-2025       -12- 

of  appointment  or  within  such  period  as  may  be  extended 

from  time  to  time  by  the  appointing  authority  subject  to  a 

maximum  of  four  Months  from  the  date  of  order  of 

appointment  the  order  of  merit  determined  by  the 

Commission or the Board, as the case may be, shall not be 

disturbed:  

   Provided further that in case a person is permitted to 

join the post after the expiry of the said period of four months 

in consultation with the Commission or the Board, as the case 

may  be,  his  seniority  shall  be  determined  from  the date  he 

joins the post:  

   Provided  further  that  in  case  any  person  of  the  next 

selection  has  joined  a  post  in  the  cadre  of  the  concerned 

Service before the person referred to in the preceding proviso 

joins,  the  person  so  referred  shall  be  placed  below  all  the 

persons  of  the  next  selection  who  join  within  the  time 

specified in the first proviso:  

 Provided  further  that  in  the  case  of  two  or  more 

persons appointed on the same date, their seniority shall be 

determined as follows:-  

(a)   a person appointed by direct appointment shall 

be senior to a person appointed otherwise;  

(b)   a  person  appointed  by  promotion  shall  be 

senior to a person appointed by transfer;  

(c)    in the case of persons appointed by promotion 

or  transfer,  the  seniority  shall  be  determined 

according to the seniority of such persons in the 

appointments  from  which  they  were  promoted 

or transferred; and 

(d)    in  the  case  of  persons  appointed  by  transfer 

from  different  cadres  their  seniority  shall  be 

determined according to pay, preference being 

given  to  a  person  who  was  drawing  a  higher 

rate of pay in his previous appointment; and if 

the rates of pay drawn are also the same, then 

CWP-36259-2025       -13- 

by their length of service in these appointments 

and if the length of service is also the same, an 

older  person  shall  be  senior  to  a  younger 

person:  

Provided further that in the case of persons recruited 

by  direct  appointment  in  the  same  cadre  obtaining  equal 

marks during same selection process, their inter-se-seniority 

shall be determined on the basis of their age. That is, an older 

person shall be senior to the younger person.  

Note:- Seniority of persons appointed on purely provisional 

basis  or  on  ad  hoc  basis  shall  be  determined  as  and  when 

they are regularly appointed keeping in view the dates of such 

regular appointment.”  

[Emphasis Supplied] 

17.    The respondent is relying upon Rule 12.2(3) of PPR in support 

of  its  contention  that  impugned  clause  is  not  invalid  and  1994  Rules  are 

inapplicable. Rule 12.2(3) of PPR is reproduced as below: 

“(3) Seniority:- The Seniority inter se of persons appointed to 

posts in each cadre of a service shall be determined by the 

length of continuous service on such post in that cadre of the 

service:  

   Provided that in the case of persons recruited by direct 

appointment, who join within the period specified in the order 

of  appointment  or  within  such  period  as  may  be  extended 

from  time  to  time  by  the  appointing  authority  subject  to  a 

maximum  of  four  months  from  the  date  of  order  of 

appointment,  the  order  of  merit  determined  by  the 

Commissioner or the Board, as the case may be, shall not be 

disturbed:  

   Provided further that in case a person is permitted to 

join the post after the expiry of the said period of four months 

in consultation with the Commission or the Board, as the case 

may  be,  his  seniority  shall  be  determined  from  the date  he 

joins the post:  

CWP-36259-2025       -14- 

   Provided  further  that  in  case  any  person  of  the  next 

selection  has  joined  a  post  in  the  cadre  of  the  concerned 

Service  before  the  person  referred  to  in  the  preceding 

proviso, joins, the person so referred shall be placed below 

all the persons of the next selection, who join within the time 

specified in the first proviso:  

   Provided  further  that  in  the  case  of  two  or  more 

persons  appointed  on  the  date,  their  seniority  shall  be 

determined as follows :-  

(a)   A person appointed by direct appointment shall 

be senior to a person appointed otherwise;  

(b)   A  person  appointed  by  promotion  shall  be 

senior to a person appointed by transfer;  

(c)    In the case of persons appointed by promotion 

or  transfer,  the  seniority  shall  be  determined 

according to the seniority of such persons in the 

appointments  from  which  they  were  promoted 

or transferred; and  

(d)    In  the  case  of  persons  appointed  by  transfer 

from  different  cadres,  their  seniority  shall  be 

determined according to pay, preference being 

given  to  a  person  who  was  drawing  a  higher 

rate of pay in his previous appointment, and if 

the rates of pay drawn are also the same, then 

by their length of service in these appointments 

and if the length of service is also the same, an 

older person shall be senior to younger person.  

Note:- Seniority of persons appointed on purely provisional 

basis  or  on  ad  hoc  basis  shall  be  determined  as  and  when 

they are regularly appointed keeping in view the date of such 

regular appointment.”   

18.    Perusal of above-cited provisions which counsel for the parties, 

during the course of hearing, vehemently relied upon reveals that in case of 

persons recruited by direct recruitment who join service within the period 

CWP-36259-2025       -15- 

specified  in  the  order  of  appointment  or  within  such  period  as  may  be 

extended from time to time by the appointing authority, the order of merit 

determined by the Commission or Board shall not be disturbed. It means 

decision of Commission or Board with respect to initial seniority shall be 

final.  

19.    The  State  Government  by  notification  dated  19.01.2016 

inserted proviso in Rule 8 of 1994 Rules which provides that in case persons 

recruited by direct appointment in the same cadre obtain equal marks during 

same selection process, their inter se seniority shall be determined on the 

basis of their age. At the cost of repetition, said proviso is reproduced as 

below: 

    “Provided further that in the case of persons recruited 

by  direct  appointment  in  the  same  cadre  obtaining  equal 

marks during same selection process, their inter-se-seniority 

shall be determined on the basis of their age. That is, an older 

person shall be senior to the younger person.”  

      The aforesaid proviso is entirely different from Rule 12.2(3) of 

PPR. As per said proviso, it is evident beyond the pale of doubt that persons 

recruited by direct appointment obtaining equal marks would be subjected to 

inter se seniority on the basis of their age. An older person shall be senior to 

younger one . Main Rule 8 provides that seniority inter se of persons shall be 

determined by the length of continuous service on such post in that cadre of 

the service. It means if two persons join on different dates, the one who joins 

earlier in time would be senior. Proviso to said Rule makes it clear that if 

two persons who have been issued appointment letter with respect to same 

selection process join on different dates, however, within specified period, 

their  seniority  would  be  determined  on  the  basis  of  merit  determined  by 

CWP-36259-2025       -16- 

Commission or Board, meaning thereby, if a senior in merit joins later in 

time,  however  within  prescribed  period,  he  would  remain  senior  in  the 

seniority list. Last proviso inserted by notification dated 19.01.2016 made it 

clear that inter se seniority of candidates who have obtained equal marks 

shall  be  determined  on  the  basis  of  their  age.  The impugned  clause  is 

contrary to aforesaid proviso if it is held that 1994 Rules are applicable to 

recruitment of Intelligence Officers. 

20.    The  respondent  is  claiming  that  Rule  12.2(3)  of  PPR  is 

applicable and 1994 Rules are inapplicable because Rule 12.2(3) specifically 

deals with the situation. 1994 Rules are applicable where PPR is silent. PPR 

is applicable even after introduction of 2007 Act. As per Section 85 of 2007 

Act, PPR is applicable to police officers. Intelligence Cadre Rules are also 

providing that PPR shall be applicable. In such circumstances, 1994 Rules 

cannot  be  given  preference  over  PPR.  The  impugned  clause  deals  with 

manner of determination of merit whereas proviso inserted by notification 

dated  19.01.2016  deals  with  seniority.  Merit  entails  selection  whereas 

seniority is determined as per length of service.  

21.     Contention of the State that 1994 Rules are inapplicable cannot 

be countenanced. Rule 14 of Intelligence Cadre Rules specifically provides 

that  1994  Rules  shall  be  applicable  in  respect  of  matters  which  are  not 

specifically provided in Intelligence Cadre Rules. 1994 Rules are applicable 

to members of Intelligence Cadre. PPR is applicable with respect to matters 

which are not provided in Intelligence Cadre Rules as well as 1994 Rules. 

Proviso  inserted  by  notification  dated  19.01.2016  in  Rule  8  categorically 

provides that age would be criteria for determination of seniority where two 

CWP-36259-2025       -17- 

candidates have scored equal marks in the same selection process. In the 

Standing Order, the respondent has provided that merit would be prepared 

on  the  basis  of  marks  obtained  in  graduation  where two  candidates  have 

scored equal marks. Merit determined by Commission or Board forms basis 

of determination of seniority. Candidates shown in the merit list get seniority 

as per their serial number in the merit list. The impugned clause is in direct 

contradiction  to  proviso  inserted  by  notification  dated  19.01.2016.  It  is 

settled proposition of law that Government Instructions cannot be contrary 

to Rules. Section 45 of 2007 Act itself provides that Standing Order shall not 

be inconsistent with the Act as well as Rules made thereunder. The State 

Government has issued Intelligence Cadre Rules in terms of Section 80 of 

2007  Act  and  further  made  1994  Rules  applicable  to members  of 

Intelligence  Cadre.  Indubitably,  Intelligence  Cadre  Rules  are  silent  with 

respect to determination of seniority of candidates who have scored equal 

marks in the direct selection process, thus, 1994 Rules are required to be 

invoked. These Rules cannot be ignored. There is no question to rely upon 

Rule 12.2 of PPR and ignore 1994 Rules. A conspectus of Rules 14 & 15 of 

Intelligence Cadre Rules reveal that 1994 Rules are applicable to members 

of  Intelligence  Cadre  with  respect  to  matters  which  are  not  covered  by 

Intelligence Cadre Rules. 

22.    Sub-rule  (3)  of  Rule  12.2  which  was  substituted  by  Punjab 

Government vide notification dated 28.02.2003 is pari materia to Rule 8 of 

1994 Rules. The State Government consciously inserted proviso to Rule 8 of 

1994 Rules by way of notification dated 19.01.2016. Proviso inserted in the 

1994 Rules cannot be ignored. Rule 12.2(3) is silent with respect to seniority 

CWP-36259-2025       -18- 

of candidates who have scored equal marks in the same selection process. 

Proviso to Rule 8 of 1994 Rules has made the things clear beyond the iota of 

doubt. In view of Rule 14 read with 15 of Intelligence Cadre Rules, proviso 

inserted  in  Rule  8  of  1994  Rules  cannot  be  ignored.  It  is  applicable  to 

members  of  service  with  equal  force  as  applicable  to  other  Government 

servants. 

23.    It  is  true  that  order  of  merit  determined  by  Commission  or 

Board  cannot  be  disturbed  by  department  concerned, however, 

Board/Commission cannot be permitted to act contrary to Rules in force. In 

the case in hand, the petitioner is assailing one clause of Standing Order 

which was issued by Director General of Police, Punjab in exercise of power 

conferred  by  Section  45  of  2007  Act.  Standing  Order  cannot  be  issued 

contrary to statutory provisions. The impugned clause is contrary to proviso 

to Rule 8 of 1994 Rules, thus, deserves to be declared invalid. 

24.    In the wake of above discussion and findings, this Court is of 

the  considered  opinion  that  instant  petition  deserves  to  be  allowed  and 

accordingly allowed. Clause 28(b) of Standing Order No.10 of 2016 dated 

06.09.2016  is  hereby  declared  invalid.  The  respondent  shall  re-determine 

merit of the petitioner in the light of proviso inserted in Rule 8 of Punjab 

Civil Services (General and Common Conditions of Services) Rules, 1994 

by notification dated 19.01.2016. 

   (JAGMOHAN BANSAL) 

                                       JUDGE   

14.01.2026 

Mohit Kumar 

Whether speaking/reasoned Yes/No 

Whether reportable  Yes/No