STATE OF PUNJAB AND OTHERS Vs. VARINDER KUMAR

JUDGEMENT

(1.) THE State has filed this appeal challenging the order of the learned Additional District Judge vide which he reversed the judgment of the learned civil Judge and allowed the appeal of the respondent. The respondent has filed a suit challenging the departmental punishment awarded to him viz. the reduction of pay for two years to the initial stage. The charge against the respondent was that he had issued khasra girdawari to one Satpal wherein the said Satpal mentioned Gair Murusi Lagal Ath Guna whereas in the original Khasra Girdawari it was mentioned as Mukbuza Mehkma Janglat.

(2.) THE short question for determination in this appeal is whether the respondent was required to be supplied the copies as required in the rule.

(3.) THE lower appellant Court has relied on rule 9(4)(i) of the punishment and Appeal Rules. It is as under : -