STATE OF PUNJAB Vs. SUKHWINDER SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The order under challenge was passed by the High Court of Punjab and Haryana on a writ petition filed by the respondent.

(3.) The respondent had been recruited by the appellants as a constable on 30-6-1990. He was charged on 3-6-1994 for absence from duty for a period of 65 days and 14 hours. A disciplinary enquiry was held and he was found guilty of the charge. He was served with a notice to show cause as to why he should not be dismissed from service. His reply was considered. The Senior Superintendent of Police then imposed the punishment of dismissal from service, finding that the respondent "cannot become a good employee and he is not fit for the Department". The respondents appeal therefrom was rejected.