STATE OF PUNJAB Vs. PARTAP SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The respondent who was serving as a constable in the Police department of the appellant State was subjected to a departmental inquiry on the ground of his unauthorised absence. According to the appellant, the respondent did not participate in the said inquiry and after the completion of the inquiry, the disciplinary authority based on the finding of the inquiry report, dismissed the respondent from service. He, however, directed the department to treat the unauthorised leave of the respondent as "leave without pay".