STATE OF PUNJAB Vs. CHARANJIT SINGH

JUDGEMENT

(1.) The respondent herein was recruited as a Constable on the rolls of Patiala Police, Punjab. His appointing authority was Superintendent of Police, Patiala. Subsequently, the respondent was promoted to the post of Head Constable. Certain misconduct committed by the respondent in the year 1984 came to the notice of the appellants and as a result of which the respondent was placed under suspension in view of contemplated inquiry. While the respondent was under suspension, he absented himself at least on three occasions without any kind of leave from the Superintendent of Police. In view of unauthorised absence, the appellants herein initiated a departmental inquiry against the respondent. The respondent was served with a charge-sheet to which he filed a reply. In his explanation, it was stated that he had gone to attend a Court case at Patiala where he had learnt that his wife was ill and, therefore, he went to his home town and in such circumstances he could not take any permission. The Inquirying Officer after making inquiry found the charges to have been proved and he sent his report to the disciplinary authority. The disciplinary authority having agreed with the finding of the Inquirying Officer issued a show cause notice to the respondent. After considering the explanation of the respondent, the disciplinary authority by an order dated 15-4-1985 dismissed him from service.

(2.) The disciplinary authority, however, while dismissing the respondent from service held, that the period of absence of respondent from duty shall be treated as leave without any pay. The respondent thereafter filed an appeal before the appellate authority which was rejected and a revision filed before the Inspector General of Police was also met with the same fate.

(3.) It is under such circumstances, the respondent filed a suit for declaration that his dismissal from service is null and void. The trial Court framed a large number of issues. It had decreed the suit, inter alia, on the ground that the authority could have refused to grant leave of any kind to the respondent and then proceeded to punish him. It held that "once the leave has been granted, it cannot be said that the employee had absented himelf from duty and thereby made himself liable to be punished. In this way, it would appear that the period of absence of the plaintiff having been treated as period spent on leave without pay, charge for which he was proceeded against departmentally is knocked out." In view of the aforesaid finding, the suit was decreed. Aggrieved, the appellants filed an appeal before the appellate authority, but the same was dismissed. A second appeal preferred by the appellants was also dismissed by the High Court. It is against the said orders and judgments of the Courts below, the appellants are in appeal before us.