STATE OF PUNJAB Vs. BHAGAT RAM

JUDGEMENT

(1.) This appeal by certificate turns on the question as to whether the State gave the respondent a reasonable opportunity as contemplated by Article 311 of the constitution.

(2.) The respondent was a Sub-Divisional Officer. The State ordered a departmental enquiry against the respondent.

(3.) The respondent filed a suit for a declaration that the dismissal of the respondent was illegal. One of the grounds challenging the order of the dismissal was that copies of statements recorded by the police in the course of investigation of the witnesses proposed to be examined at the departmental enquiry were not supplied by the State to the respondent in spite of the request in that behalf.