SUKHDARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant was appointed as a Clerk on 27/12/1979 by the State Transport Department. A criminal case (FIR) came to be registered on 2/9/1986. The allegations against him apparently pertained to alleged acts of embezzlement. It was followed by a chargesheet on 6/10/1988. In connection with the said case, the appellant came to be suspended w.e.f. 2/9/1986. While he was undergoing suspension, yet another occurrence took place which led to FIR No. 51/1995 being registered under Ss. 307 and 506 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC'). The appellant came to be convicted by the trial court with regard to FIR No. 51/1995 by judgment dtd. 17/9/1996. The appellant filed Criminal Appeal No. 703-SB/1996 against the conviction. The appellant was convicted under Sec. 324 read with Sec. 506 of the IPC by the trial court.

(2.) After a period of six years, the appellant came to be served with show cause notice dtd. 24/7/2002 under the Punjab Civil Services (Punishment and Appeal) Rules, 1970 (hereinafter referred to as '1970 Rules' for brevity). Rule 13 (i) of the '1970 Rules' reads as follows:

(3.) The appeal preferred by the appellant against the order dtd. 13/3/2003 came to be disposed of by order dtd. 29/1/2009. By the said order, the appellate authority found inter alia and ordered as follows: