108    IN THE HIGH COURT OF PUNJAB AND HARYANA 

       AT CHANDIGARH 

           **** 

              CWP-24483-2025 

Date of Decision: 04.09.2025 

Sandeep Kumar and Others            ...Petitioners 

Versus 

State of Haryana and Others          ...Respondents 

And 

Sr. 

No. 

Case No.  Petitioner(s)  Respondent(s) 

2.   CWP-25763-2025 Jitender and Others State  of  Haryana  and 

Others 

3.   CWP-26190-2025 Nirmala  Devi  and 

Others 

State  of  Haryana  and 

Others 

CORAM:-  HON'BLE MR. JUSTICE JAGMOHAN BANSAL 

Present:-  Mr. Balkar Singh, Advocate and 

  Mr. Gurdeep Grewal, Advocate 

  for the petitioners. 

Mr. Ashok Kumar Kh

ubbar, Addl. A.G., Haryana. 

JAGMOHAN BANSAL, J. (ORAL) 

1.    As common issues are involved in the captioned petitions, 

with the consent of both sides, the same are hereby disposed of by this 

common  order.  For  the  sake  of  brevity  and  convenience,  facts  are 

borrowed from CWP-24483-2025. 

2.    The  petitioners  through  instant  petition  under Articles 

226/227 of the Constitution of India are seeking setting aside of order 

dated 04.08.2025 whereby Director General of Police, Haryana (DGP) 

has  included  their  names  in  List-B  under  35%  Seniority-cum-Fitness 

category for the year 2022 Lower School Course. 

3.    The petitioners are part of Haryana Police Force. They are 

CWP-24483-2025 and other connected cases -2-

more than 35 years old. They are holding rank of Constable. Selection of 

Constables for admission to Lower School Course is made in the manner 

prescribed under Rule 13.7 of Punjab Police Rules, 1934 (as applicable to 

State  of  Haryana)  (in  short  ‘PPR’).  Post  of  Head  Constable  is  a 

promotional  post.  The  respondent  has  included  name of  petitioners  in 

List-B under 35% Seniority-cum-Fitness Quota. The respondent wants to 

depute  petitioners  for  Lower  School  Course  of  2022 Batch.  The 

petitioners are unwilling to undergo Lower School Course because they 

do not want promotion. They want to retain their present status i.e. post of 

Constable.  

4.    Learned  counsel  representing  the  petitioners  submits  that 

petitioners do not want to go for Lower School Course because they do 

not wish to hold substantive rank of Head Constable. They are ready to 

forego  their  Assured  Carrier  Progression  Scheme.  They  would  never 

claim  benefits  financial  or  otherwise  attached  to  promotional  post  of 

Head Constable. 

5.    Per contra, learned State counsel submits that there is acute 

shortage of Investigating Officers. Investigation cannot be conducted by a 

Constable and only a Head Constable can be Investigating Officer. The 

petitioners have no right to deny promotion. DGP has issued letter dated 

20.09.2024  clarifying  that  Constables  are  duty  bound  to  accept 

promotional post of Head Constable. 

6.    I have heard learned counsel for the parties and perused the 

record with their able assistance. 

7.    The  respondent  is  relying  upon  letter  dated  20.09.2024  of 

CWP-24483-2025 and other connected cases -3-

DGP which is reproduced as below: 

“Subject:-  Instructions  regarding  removal  of  names 

from  seniority  list  in  the  ranks  of  Head 

Constable  or  above,  List  C-1  and 

promotion list B-1.      

Memo

  Please refer to the subject cited above.  

  In  this  regard,  it  has  been  observed  that 

applications  of  Police  Officials  are  received  for  removal 

from the ranks of Head Constable or above, list C-1 and 

promotion  list  B-1  in  this  office  citing  the  reasons  of 

personal  hardships/physical  problems  of  self  or  family 

members etc.  

  In view of large number of such applications 

being  received,  it  appears  that  tendency  is  developing 

among police officials to get their names removed from the 

ranks of Head Constable or above, List C-1 and promotion 

list  B-1  in  order  to  avoid  investigation  work.  If  police 

personnel start avoiding investigation work like this, it will 

result  in  severe  shortage  of  Investigation  Officers  in  the 

department. At  present,  the  department  is  already  facing 

this problem due to large number of vacancies in the rank 

of Head Constable. If the situation does not improve, the 

performance of this primary duty of investigation of crimes 

in the State will be seriously hampered.  

  Police  officials  who  get  enrolled  in  Police 

Department are bound to perform duties of Law & Order, 

Investigation and other duties which are assigned to them. 

Furthermore,  the  department  invests  a  lot  of  energy  and 

resources  to  train  Police  Officials  to  become  good 

Investigation  Officers.  Hence,  this  undesirable  tendency 

among Police officials to avoid the investigation work has 

to be discouraged.  

  Moreover, if, any police official has genuine 

CWP-24483-2025 and other connected cases -4-

problem, he/she may be given light duty/non-investigation 

work for some time as per requirement, in such a way that 

relief is provided to the affected official and work of the 

department also does not suffer. 

  In view of above, it may be ensured that such 

applications for removal of names from those candidates 

who have already attended the Lower School Course, or 

whose name has been entered in list C-1 or promotion list 

B-1, are not entertained.  

  The above directions may be complied within 

letter and spirit. 

           (Sanjay Kumar) IPS 

         ADGP/Administration 

  for Director General of Police, Haryana.” 

8.     From the perusal of aforestated letter, it is evident that it is 

an administrative letter. It has no binding force and at least is not binding 

on  the  Court.  Matter  needs  to  be  examined  in  the  light  of  applicable 

Rules. 

9.    The promotion from the post of Constable to Head Constable 

is governed by Rule 13.1 read with Rules 13.7 and 13.8 of PPR. The said 

Rules are reproduced as below: 

  “13.1  Promotion from one rank to another:-  

  (1) Promotion from one rank to another, and from 

one grade to another in the same rank shall be made by 

selection  tempered  by  seniority.  Efficiency  and  honesty 

shall  be  the  main  factors  governing  selection.  Specific 

qualifications,  whether  in  the  nature  of  training  courses 

passed  or  practical  experience,  shall  be  carefully 

considered  in  each  case.  When  the  qualifications  of  two 

officers are otherwise equal, the senior shall be promoted. 

This  rule  does  not  affect  increment  within  a  time-scale. 

      (2)  Under  the  present  constitution  of  the  police 

CWP-24483-2025 and other connected cases -5-

force  no  lower  subordinate  will  ordinarily  be  entrusted 

with  the  independent  conduct  of  investigations  or  the 

independent charge of a police station or similar unit. It is 

necessary, therefore, that well-educated constables, having 

the attributes necessary for bearing the responsibilities of 

upper  subordinate  rank,  should  receive 

accelerated promotion so as to reach that rank as soon as 

they  have  passed  the  courses  prescribed  for,  and  been 

tested  and  given  practical  training  in  the  ranks  of 

constable and head constable. 

  (3)  For  the  purposes  of  regulating 

promotion amongst enrolled police officers six promotion 

lists - A, B, C, D, E and F will be maintained.  

  Lists A,  B,  C,  and  D  shall  be  maintained  in  each 

district as prescribed in rules 13.6, 13.7, 13.8 and 13.9 and 

will  regulate  promotion  to  the  selection  grade  of 

constables  and  to  the  ranks  of  head  constables  and 

assistant sub-inspector. List E shall be maintained in the 

office of Deputy Inspector-General as  prescribed in  sub-

rule 13.10 (1) and will regulate promotion to the rank of 

sub-inspector. List F shall be maintained in  the office of 

the  Inspector-General  as  prescribed  in  sub-rule  13.15(1) 

and  will  regulate  promotion  to  the  rank  of  Inspector. 

          Entry in or removal from A, B, C, D or E lists shall 

be recorded in the order book and in the character roll of 

the police officer concerned. These lists are nominal rolls 

of  those  officers  whose  admission  to  them  has  been 

authorised.  No  actual  selection  shall  be  made  without 

careful examination of character rolls. 

   (4)  Nothing  contained  in  these  rules  shall  affect 

reservation and other concessions required to be provided 

for  Scheduled  Castes  and  other  Backward  Classes  in 

accordance  with  the  orders  issued  by  the  State 

Government in this regard, under clause (4) of Article 16 

of the Constitution of India. 

CWP-24483-2025 and other connected cases -6-

  13.7-  Selection  of  constables  for  admission  to 

Lower School Courses:- 

(1)  A  list  B  shall  be  maintained  at  the  State  Police 

Headquarters as per Form 13.7. It shall include the names 

of  all  constables  selected  for  admission  to  the  Lower 

School  Course.  Selection  to  the  list  B  shall  be  made 

annually  for  the  entire  State  and  shall  be  limited to  the 

number of seats determined for the general and different 

reservation categories for the year. The number of seats for 

Lower School Course in a year shall be determined on the 

basis  of  existing  vacancies  of  head  constables  and the 

vacancies likely to be created within one year in the entire 

State. The total seats determined for admission to Lower 

School Course in a year shall be filled up as under :- 

(a)  62%  of  the  seats  shall  be  filled  up  on  the 

basis  of  aggregate  of  constable's  service  record, 

marks obtained in a competitive examination called 

the  Lower  School  Entrance  Test  (LSET)  and 

parade; 

(b)  35%  on  the  basis  of  seniority-cum-fitness; 

(c)  03%  on  the  basis  of  consistent  outstanding 

performance in job/obtaining gold or silver medal 

in  all  India  police  games  and  duty  meet/national 

games or exceptional display of bravery during the 

course  of  performance  of  official  duty: 

      Provided  that  no  constable  during  the  period 

when he is undergoing major punishment shall be 

eligible for entry into list B. 

(2)    The Lower School Entrance Test shall be an online 

objective type test of ninety minutes duration comprising of 

one hundred forty multiple choice questions carrying one 

mark each with a provision of negative marking at the rate 

0.25  mark  for  marking  an  incorrect  answer.  Every 

candidate appearing in the online Lower School Entrance 

Test on submitting his test finally shall be able to view his 

test score on the screen instantly and shall also be given a 

CWP-24483-2025 and other connected cases -7-

hard copy of his score card, after the test. The syllabus for 

Lower  School  Entrance  Test  shall  be  the  same  as 

prescribed  for  the  basic  recruit  course  for  constable. 

Constable shall have to score a minimum of fifty percent to 

qualify in the Lower School Entrance Test. Only those who 

qualify shall be allowed to appear in the parade test and 

for eventual selection within this category. 

(a)  Parade  test:  All  the  eligible  candidates  shall 

appear in a parade test of total 10 marks with the 

following breakup: 

(i) Turn Out  01; 

(ii) Marching  02; 

(iii) Arms drill  02; 

(iv) Command control  02; 

(v) Weapon handling  03. 

(b) There shall be no interview test for selection of 

constables for List B. 

  (3) Eligibility: 

  (a)  62%  selection  category:  All  constables 

irrespective  of  their  educational  qualifications  shall  be 

eligible to appear for Lower School Entrance Test, if they 

are under the age of 35 years and have completed 5 years 

of qualifying service on the 1st day of January of the year 

in which selection is made. 

  (b)  35%  selection  category:  All  constables 

irrespective  of  their  educational  qualifications  shall  be 

eligible to be brought on list B on  seniority-cum-fitness 

basis i.e. under 35% category if they are between 35 to 40 

years  of  age  and  have  completed  5  years  of  qualifying 

service  on  the  1  st  day  of  January  of  the  year  in  which 

selection  is  made.  However,  candidates  appearing  under 

this category shall have to attain a minimum bench mark 

of 31 marks to be eligible for consideration for selection 

under this category. 

  (c)  03%  selection  category:  All  constables 

irrespective  of  their  educational  qualifications  shall  be 

CWP-24483-2025 and other connected cases -8-

eligible to be brought on list B under 03% category i.e. on 

the  basis  of  consistent  outstanding  performance  in 

job/obtaining  gold  or  silver  medal  in  all  India  police 

games and duty meet / national or international games or 

exceptional  display  of  bravery  during  the  course  of 

performance of official duty if they are under the age of 40 

years and have completed five years of qualifying service 

on the 1st day of January of the year in which selection is 

made. 

  Provided  that- 

  (i)   a  constable  belonging  to  reserve  category 

who  is  recruited  near  the  maximum  prescribed  age  limit 

for the category as per Government instructions shall be 

allowed to appear in Lower School Entrance Test (LSET) 

for minimum three consecutive chances after completion of 

five years of service even if he has crossed the age of 35 

years up to maximum of 40 years of age; 

  (ii) an ex-serviceman enrolled as constable shall be 

allowed to appear in Lower School Entrance Test (LSET) 

for  three  consecutive  chances  irrespective  of  age  after 

completion  of  five  years  of  qualifying  service;  

  (iii) no candidate shall be considered eligible under 

62%  as  well  as  35%  selection  category  simultaneously. 

The  ex-servicemen  or  reserve  category  candidate  who  is 

over 35 years of age shall have to either, first exhaust his 

chance to compete in Lower School Entrance Test (LSET) 

or surrender it in writing before becoming eligible to be 

considered against 35% selection category;  

  (iv) a candidate  eligible under  03% category may 

be simultaneously considered under 62% or 35% selection 

category.  However,  where  the  name  of  such  candidate 

appears in more than one selection category, the candidate 

shall  be  considered  by  the  Departmental  Selection 

Committee  under  the  category  in  which  chances  of  his 

final selection are maximum. However, the decision of the 

Departmental  Selection  Committee  regarding  retaining  / 

CWP-24483-2025 and other connected cases -9-

bringing  his  name  under  one  of  the  selection  category 

shall be final. 

  (4)  Departmental  Selection  Committees  (DSCs): 

  (a) The Director General of Police shall constitute 

separate Departmental Selection Committees for selection 

of  constables  to  Lower  School  Course  one  each  for  the 

62%,  35%  and  03%  selection  category.  Each  DSC  shall 

consist  of  an  officer  not  below  the  rank  of  Deputy 

Inspector  General  of  Police  as  Chairperson  and  two 

officers not below the rank of Deputy Superintendents of 

Police  as  Members.  The  DSC  so  constituted  with  the 

approval  of  Director  General  of  Police  may  co-opt  as 

many officers/staff as required for the smooth conduct of 

selection  process.  For  all  eligible candidates,  the  Lower 

School Entrance Test shall be held at one prescribed olace 

only  to  rule  out  any  possibility  of  unfair  practice  at 

different  centres  during  this  examination. 

  (b) The assessment of service record shall be done 

on  the  basis  of  education,  training  courses  passed and 

commendation  certificate  during  the  service. 

  The marks assigned to these shall be as follows:- 

(i) Education 

Class  Mark 

10+2  01 

ITI  or  Polytechnic  college 

Certificate in any Technical 

Trade 

02 

ITI  of  Polytechnic  college 

Diploma in any Trade  

03 

Graduate (Arts.)  03 

Graduate  (Science  and 

Engineering) 

05 

Law Graduate  08 

Post Graduate (Arts)  06 

Post Graduate (Science) 08 

CWP-24483-2025 and other connected cases -10-

(ii) Commendation Certificates (CC) : 

CC  Mark 

Class I  03 

Class II  02 

Class III  01 

  Total  marks  to  be  awarded  for  commendation 

certificates  shall  not  exceed  10.  Commendation  granted 

upto 1st July of the previous year only shall be taken into 

consideration for counting the marks.  

  (iii) Training Courses Passed: 

Maximum  marks  awarded  for  training  courses 

passed  by  a  candidate  shall  be  thirty.  Only  the  training 

courses passed by the candidates upto 31st December of 

the  year  preceding  the  year  in  which  selection  is  made 

shall  be  taken  into  account  while  awarding  marks. 

Constables who obtain all round 1st, 2nd and 3rd positions 

in the basic recruit training course shall be awarded 15, 

10  and  05  marks  respectively.  Following  marks  shall  be 

given for general and special training courses passed by a 

candidate. 

General 

(Duration) 

Mark Special (Duration)  Mark 

For  training 

courses  of  less 

than two weeks 

01  Armourer  Basic 

Course-(10 M) 

10 

For  training 

courses  of  two 

weeks 

02  Police  commando 

Instructor  Course  by 

National  Security 

Guard/Central  Armed 

Police Force  

06 

For  training 

courses  of 

duration 

exceeding  2 

weeks  but  not 

exceeding  4 

weeks 

03  Bomb  Disposal  Cours-

Advance  by  National 

Security  Guard/Central 

Armed Police Force 

06 

For  training 

courses  of 

duration 

exceeding  4 

04  Bomb Disposal Course-

Basic 

05 

CWP-24483-2025 and other connected cases -11-

weeks  but  not 

exceeding  6 

weeks 

For  training 

courses  of 

duration 

exceeding  6 

weeks  but  not 

exceeding  8 

weeks 

05  Basic  Commando 

Course (3M) 

05 

8 weeks  but not 

exceeding  12 

weeks 

06  Special  Weapon  and 

Tactics Course – (3M) 

05 

For  training 

courses  of 

duration 

exceeding  12 

weeks  but  not 

exceeding  16 

weeks 

07  Un-Armed  Combat  for 

Women - (3M) 

05 

16  weeks  but 

not  exceeding 

20 weeks 

08  Martial Arts  for  Men  – 

(3M) 

05 

For  training 

courses 

exceeding  20 

weeks 

10  Drill  Basic  Course- 

(4M) 

05 

      (iii) Negative marking: 

Marks  at  the  following  rate  shall  be  reduced  for 

every major/minor punishment while calculating marks for 

both categories of competitive examination and seniority:- 

Punishment  Mark 

For every major punishment  05 

For every minor punishment  02 

The  major/minor  punishment  considered  for 

deduction of  marks shall only be those which have been 

awarded  on  or  before  the  Ist  day  of  July  of  the  year 

preceding the year in which selection is made. 

(5) Selection on the basis of seniority-cum-fitness 

i.e. under 35% category: 

(a) For selection of 35% candidates on the basis of 

CWP-24483-2025 and other connected cases -12-

seniority-cum-fitness as mentioned in sub-rule (1) above, 

the Departmental Selection Committee shall grant marks 

in this category for service records on the same basis as 

mentioned in sub-rute (4) above. Further for this category, 

marks shall also be awarded for the length of service as on 

1st January of the year in which selection is made at the 

rate  of  2  marks  for  each  completed  calendar  year  of 

service  after  5  years  of  qualifying  service  subject  to  a 

maximum of 24 marks: 

Provided that exemptee Head Constables who were 

promoted in view of Director General of Police, Haryana 

standing  order  No.  127/2008,  dated  the 

22nd  September,  2008  are  willing  for  admission  of  their 

names to list B according to seniority-cum-fitness in view 

of  their  consequential  reversion  then  they  can  do  so  in 

their own interest by giving their consent in writing and on 

being  admitted  to  list  B  shall  be  reverted  to  the  rank  of 

constable. 

  (6) Selection under 3% category : 

(a)  Selection  of  constables  for  Lower  School 

entrance under 3% category at the rate of one percent for 

each  of  the  following  categories  shall  be  made  by  the 

Department  Selection  committee  from  amongst  the 

recommendations  forwarded  by  the  Superintendents  of 

Police  through  their  respective   Inspectors  General  of 

Police  to  the  State  Police  Headquarters  up  to 

31

st

 December of the preceding year in which selection is 

made. 

  (i)  on  the  basis  of  consistent  outstanding 

  performance in job- (1%);  

(ii)  attaining  Gold  or  Silver  Medal  in  All  India 

  Police  Games  &  Duty  Meet/National  Games  – 

  (1%); 

(iii)  exceptional  display  of  bravery  during  the 

  course of performance of official duty – (1%) 

CWP-24483-2025 and other connected cases -13-

  (b)  Whenever,  no  case  is  found  suitable  for 

recommendation under this category, the Superintendent of 

Police  shall  forward  recommendation  certificate  to this 

effect  to  the  State  Police  Headquarters  through  the 

respective  Inspectors  General  of  Police; 

Provided that sports achievements under consideration for 

selection under 3% category pertaining to constables who 

have been enrolled into service against posts reserved for 

Sportspersons  category  relate  only  to  the  period,  after 

their having joined the service. 

(7) Order of merit: 

(a) For the purpose of determining inter-se-merit of 

the  constables  for  the  aforementioned  three  different 

categories  for  admission  to  list  B,  wherever,  the  score  / 

achievement  of  two  or  more  constables  is  found  to  be 

equal,  the  constable  who  is  senior  in  service  shall  be 

selected first; further, in case, two or more constables who 

have  equal  scores  and  the  same  seniority,  then  the 

constable  who  is  higher  on  inter-se-merit  of  the  basic 

recruits course shall be brought on list B first, finally, if 

there is still a tie between candidates, the constable who is 

senior in age shall be selected first. 

(b) Government policy on reservation in promotion, 

if any, shall be followed for selection of constables for list 

B  under  62%  as  well  as  for  35%  category. 

However, no reservation policy shall be applicable under 

3% category meant for selection of constables on the basis 

of  Consistent  Outstanding  Performance  in  job,  All  India 

Police  Games  /  Duty  Meet  /  National  Games  and  for 

Exceptional Bravery. 

(c)  There  shall  be  no  waiting  list.  Seats  which 

remain unfilled in any of the above mentioned category in 

a year shall lapse. 

CWP-24483-2025 and other connected cases -14-

(8)  The  recommendations  of  the  Departmental 

Selection Committee shall not be final until the same are 

approved by the Director General of Police. The Director 

General of Police shall accord his approval only after due 

scrutiny  of  the  list  about  its  correctness.  The  Director 

Genera!  of  Police  may  either  consider  to  seek  any 

clarification  or  refer  the  list  back  to  the  Departmental 

Selection  Committee  concerned  for  correction  of 

errors/omission in the list, if any 

  13.8 List C. Promotion to Head Constables.-  

  (1) In each district a list shall be maintained in card 

index  form  (Form  13.8(1)  of  all  constables  who  have 

passed  the  Lower  School  Course  at  Phillaur  and  are 

considered  eligible  for  promotion  to  Head  Constables. A 

card shall be prepared for each constable admitted to the 

list and shall contain his marking under sub-rule 13.5(2) 

and notes by the Superintendent himself, or furnished by 

Gazetted Officers under whom the Constable has worked, 

on his qualifications and character. The list shall be kept 

confidentially  by  the  Superintendent  and  shall  be 

scruitinized  and  approved  by  the  Deputy  Inspector-

General of Police at his annual inspection.” 

10.    From  the  perusal  of  Rule  13.1  of  PPR,  it  is  evident  that 

promotion  is  made  by  selection  tampered  by  seniority.  Efficiency  and 

honesty  are  the  main  factors  governing  selection  of  candidates.  When 

qualifications of two Officers are otherwise equal, the senior is promoted. 

Rule  13.7  prescribes  detailed  procedure for  selection  of  candidates  for 

admission to Lower School Course. Candidates who are unable to clear 

Lower School Entrance Test are considered under 35% Seniority-cum-

Fitness Quota. Under 62% Quota, Constables under the age of 35 years 

CWP-24483-2025 and other connected cases -15-

are considered whereas under 35% Quota, Constables between 35 to 40 

years of age are considered. In both the situations, there is requirement to 

complete 05 years’ qualifying service. No candidate can be considered 

under 62% as well as 35% category simultaneously. There is provision for 

reservation. Candidates belonging to Reserved Category are entitled to 

relaxation. DGP has to constitute Departmental Selection Committee for 

selection  of  Constables  to  be  deputed  for  Lower  School  Course  under 

aforesaid  categories.  Marks  are  prescribed  for  assessment  of  the 

Constables. Rule 13.7 in totality provides that persons who are fit in all 

respects ought to be considered for promotion. As per Rule 13.8 of PPR, 

as  soon  as  Lower  School  Course  is  completed,  name  of  successful 

candidates is brought on List-C.  

    It  is  well  known  that  promotion  is  recognition  and  every 

Officer  wants  promotion.  There  is  always  dispute  with  respect  to 

promotion. It is a strange case where petitioners are denying promotion 

whereas respondent is compelling them to be promoted.  

11.    From the conjoint reading of Rules 13.1, 13.7 and 13.8 of 

PPR, it appears that a candidate who wants promotion has to comply with 

various  parameters  and  pass  tests.  Promotion  is  not  automatic.  In  the 

Lower School Course, physical fitness is examined and candidate has to 

clear  many  papers.  These  facts  collectively  prove  that  promotion  is 

recognition and it is neither mechanical nor automatic. The petitioners do 

not wish to be promoted. The respondent in the absence of particular Rule 

cannot compel petitioners to undergo Lower School Course and thereafter 

seek promotion. The respondents need to amend applicable Rules so that 

CWP-24483-2025 and other connected cases -16-

problem may  be  resolved. Letter  of  DGP  cannot  compel  petitioners to 

accept promotion. 

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

the  considered  opinion  that  petitioners  cannot  be  compelled  to  seek 

promotion.  It  is  their  prerogative.  If  they  do  not want  promotion,  the 

respondent  cannot  compel  them  to  seek  promotion  unless  and  until 

specific Rules are framed. 

13.    In the above premise, the instant petitions are allowed. It is 

hereby made clear that petitioners, as conceded, shall not be entitled to 

any financial or other benefits which are attached to the post of Head 

Constable.  

              (JAGMOHAN BANSAL)  

                  JUDGE  

04.09.2025 

Prince Chawla  

      Whether Speaking/reasoned:   Yes/No 

      Whether Reportable:     Yes/No