RAM AUTAR SINGH Vs. STATE PUBLIC SERVICE TRIBUNAL

JUDGEMENT

(1.) Leave granted.

(2.) Respondent No. 1 is a pro forma respondent. With the consent of learned counsel for both the sides the appeal was heard finally.

(3.) The short question is whether the punishment of dismissal from service inflicted on the appellant-a police constable on the ground that he had remained on hunger strike for one day is grossly disproportionate or not. Only on this short point, notice was issued on the special leave petition which has now culminated into this appeal on grant of special leave.