HARBAKSH SINGH ROSHA Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby quashing the Charge sheet in Case arising out of FIR No. 536/1991 registered under z, and all proceedings emanating therefrom pending before the Court of learned Metropolitan Magistrate-06, New Delhi District, Patiala House Courts, Delhi.

(2.) Brief facts of the case are that on 25.11.1970, the Petitioner came to be employed by the Public Health Works (now Department of Water Supply and Sanitation), Government of Punjab (respondent herein) at the Post of Sectional Officer (now Junior Engineer) in the Public Health Works, Government of Punjab at Gurdaspur, Punjab.

(3.) In August 1978, the Petitioner was transferred from Patiala to Nabha House, Delhi.