INDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted. Delay condoned.

(2.) The appellant was an Ahlmad in the Court of Civil Judge (Junior Division) at Barnala in Punjab. On 14-6-1996 at about 7.30 p.m., when some of the judicial officers made a surprise inspection of the court premises, they found the appellant, one chowkidar and a constable at the premises. They found that these persons were drinking alcohol within the court premises. The matter was reported to the District Judge and thereafter an inquiry was conducted and the appellant was found guilty and his services were terminated. The appellant challenged the same by way of writ petition before the High Court and the same was dismissed. Aggrieved by the same, he is before this Court by way of this appeal.

(3.) Heard the learned amicus curiae and the learned counsel for the State.