SAMPURAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition for special leave is directed against the order of the High Court dated 5th of March, 1982 dismissing the petition under Section 482 of the Criminal Procedure Code.

(2.) The petition was dismissed in limine after hearing the counsel at some length on 29th April, 1982, for reasons to be recorded later. We now proceed to give the reasons.

(3.) The petitioner was appointed in the year 1961, as Sectional Officer (Overseer) in the Punjab Public Works Department (Irrigation Branch) of the State of Punjab under the Punjab Public Works Department (Irrigation Branch) Overseers Engineering State Service, Class III, Rules 1955, hereinafter called the Rules.