RANDHIR SINGH GILL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Shri Randhir Singh Gill has given the challenge to the judgment and decree dated 23.2.1999 passed by the Court of Additional District Judge, Gurdaspur who allowed the appeal of the State and set aside the judgment and decree of the trial Court with the direction to the punishing authority to re-hold the inquiry after the stage of the charge-sheet with a further direction that inquiry be completed within a period of six months.

(2.) Some facts can be noticed in the following manner:

(3.) The suit was contested by the defendant-State and tried to justify the impugned order. The trial Court decreed the suit and granted a declaration in favour of the plaintiff to the effect that order dated 3.8.1993 conveyed to the plaintiff on 1.9.1993, vide which four increments of the plaintiff were stopped, is null and void and against the principles of natural justice.