JASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Jasbir Singh (petitioner) has approached this Court in this petition under Art. 226 of the Constitution of India for issuance of a writ in the nature of certiorari quashing order dated 15.1.2007 (Annexure P- 3).

(2.) The facts of the case are not in dispute.

(3.) The petitioner was proceeded against in departmental proceedings. The Inquiry Officer was appointed for inquiring into three charges. In the context of each of the charge, the petitioner has been exonerated with the observations of the Inquiry Officer that the allegations against the petitioner are not proved. The inquiry report has been placed on record as Annexure P-2. When the inquiry report was furnished to the punishing authority, the punishing authority vide order (Annexure P-3), without hearing the petitioner, imposed a minor punishment on the petitioner.