PUNJAB STATE AND ORS Vs. HARBANS SINGH

JUDGEMENT

(1.) Aggrieved against the order withholding crossing of efficiency bar for one year, the respondent-plaintiff had filed the present suit. The order in this regard was passed by Deputy Inspector General of Police on 06.06.1978. The respondent-plaintiff was working as Sub Inspector of Police Station, Dhariwal. Annual Confidential Report upto 31.03.1978 was initiated by Deputy Inspector General of Police. It is alleged that he did not examine the entire service record while passing the order dated 29.06.1982, withholding the crossing of efficiency bar. The appeal filed against this order was rejected by Inspector General of Police on 16.06.1983. After serving a notice under Section 80 CPC, the respondent-plaintiff filed the suit.

(2.) The suit was contested by the appellant-State. It was pleaded that the suit was barred by time. It was also pleaded that the civil Court has no jurisdiction to try the suit.

(3.) Whether the order dated 29.6.1982 passed by the D.I.G. Police, Jalandhar Range, and appellate order dated 16.6.83 are illegal, null and void etc. as alleged in the head note of the plaint OPP.