BRIJPAL SINGH Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) BY the present writ petition the petitioner has prayed for the issue of writ of in the nature of certiorari quashing the order dated 13.12.2000 and 20.3.2004, Annexures 1 to 6 to the writ petition.

(3.) IT is a case where petitioner has been denied an opportunity of placing his case before the Appellate Authority. He has submitted his appeal through registered post and if the appeal has not reached to its destination, the appellant cannot be said to be at fault. The appellant thereafter submitted another appeal before the Appellate Authority who should have considered the appeal instead of dismissing the same on mere technicalities. The rights of the petitioner have to be protected and technicalities should not come in the way of justice.