AUGUSTINE GEORGE MASIH, J. (Oral)
Petitioner has approached this Court impugning order dated 22.9.2011 (Annexure P-3) passed by respondent No. 3-Director Punjab Police Academy, Phillaur repatriating the petitioner to his parent cadre.
Petitioner has challenged this order by asserting that Jaswinder Singh-respondent No. 4, who has been posted now in place of the petitioner, does not fulfil the requisite qualifications for holding the said post as he has not undergone the Basic Riding Course.
This contention of the petitioner cannot be accepted in the light of the fact that as the petitioner was admittedly sent on deputation by the respondents vide order dated 18.3.2010 (Annexure P-2) and he has been repatriated to his parent cadre only. There is no illegality in the said order having been passed by respondent No. 3. The question with regard to the eligibility of respondent No. 4 for holding the said post does not make any difference as far as the claim of the petitioner is concerned.
The writ petition being devoid of any merit is, therefore, dismissed.