REGENT COMPUTRONICS PVT. LTD.

GURMIT SINGH Appellant

V/S

STATE OF PUNJAB AND OTHERS Respondents

Referred Judgements :-

KEDARNATH SINGH V. UNION OF INDIA AND OTHERS [REFERRED]
M.K. KUNJAPPAN V. PRESIDENT OF INDIA AND OTHERS [REFERRED]
ASHOK KUMAR V. STATE OF PUNJAB AND OTHERS [REFERRED]
CHIEF SECURITY OFFICER AND OTHERS V. SINGASAN RABI DAS [REFERRED]
SHRI NARESH KUMAR AND ANOTHER V. COMMISSIONER OF POLICE AND OTHERS [REFERRED]
UNION OF INDIA V. TULSI RAM PATEL [REFERRED]
EX- CONSTABLE SANGRAM SINGH V. STATE OF PUNJAB AND OTHERS [REFERRED]
GURDEV KAUR V. STATE OF PUNJAB AND OTHERS [REFERRED]
SMT. SURINDER KAUR WD/O SH. LABH SINGH V. STATE OF PUNJAB THROUGH DIRECTOR GENERAL OF POLICE,CHANDIGARH [REFERRED]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED]
ARJUN CHAUBEY VS. UNION OF INDIA [REFERRED]
JASWANT SINGH VS. STATE OF PUNJAB [REFERRED]
KULDIP SINGH VS. STATE OF PUNJAB [REFERRED]
BANK OF INDIA VS. DEGALA SURYANARAYANA [REFERRED]
STATE OF MADHYA PRADESH VS. J B SINGH [REFERRED]
KAMALADEVI AGARWAL VS. STATE OF WEST BENGAL [REFERRED]
MANAGER R B I BANGLORE VS. S MANI [REFERRED]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED]
COMMISSIONEER OF POLICE NEW DELHI VS. NARENDER SINGH [REFERRED]
UNION OF INDIA VS. JAYARAM DAMODHAR TIMIRI [REFERRED]
JAGMOHAN LAL VS. STATE OF PUNJAB [REFERRED]
SUDESH KUMAR VS. STATE OF HARYANA [REFERRED]
BHAG SINGH VS. PUNJAB AND SIND BANK AND ORS. [REFERRED]
SHAM SUNDER GUPTA VS. STATE BANK OF INDIA [REFERRED]
EX VS. THE STATE OF PUNJAB AND OTHERS [REFERRED]
SHASHI KUMAR VS. UTTRI HARYANA BIJLI VITRAN NIGAM AND ANOTHER [REFERRED]
SHIV KUMAR GOEL VS. STATE OF HARYANA & ANOTHER [REFERRED]
SWARAN SINGH VS. STATE OF PUNJAB [REFERRED]
KRISHAN CHANDER VS. UNION OF INDIA [REFERRED]

JUDGEMENT

(1.) The petitioner seeks quashing of impugned order of dismissal from service, dated 8.10.1987 (Annexure P2), passed by respondent No. 4-Senior Superintendent of Police, Sangrur, order dated 26.7.1993 (Annexure P4), whereby the appeal was dismissed by the Deputy Inspector General of Police, Patiala Range, Patiala, along with order dated 17.11.1993 (Annexure P5) which resulted into dismissal of the revision-cum- mercy petition, passed by the Inspector General of Police, Punjab. It has been further prayed that because of acquittal in a criminal case, the petitioner be reinstated into service.

(2.) The petitioner was enrolled as a Constable on 26.9.1977. Thereafter, he was promoted as a Head Constable. It is pleaded that so far as his service record is concerned, the petitioner had earned commendation certificates along with cash reward. The petitioner was named as an accused in case FIR No. 100 dated 28.9.1987, registered at Police Station Tapa, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985, wherein it was stated that the petitioner was allegedly found in possession of 51 bags, each containing 48 kgs. poppy husk, along with his two co-accused. In the above said FIR, the challan against the petitioner was submitted. The petitioner was tried by the Court of Additional Sessions Judge, Barnala, who vide its judgment dated 4.2.1992, acquitted the petitioner by granting benefit of doubt.

(3.) After registration of the case, during the pendency of the trial, the petitioner was dismissed from service by the order of Senior Superintendent of Police, Sangrur, invoking the provisions of Clause (2) (b) of Article 311 of the Constitution of India. In the impugned order, it was stated that the petitioner was having links with opium smugglers and was also helping them in the smuggling activities. The order further stated that these activities of the petitioner were highly prejudicial and detrimental to the police force.

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GURMIT SINGH Vs. STATE OF PUNJAB AND OTHERS

Referred Judgements :-

JUDGEMENT

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