RAMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) Through the present petition the petitioner seeks quashing of order dated 26.08.2019 (Annexure P-18) vide which the punishment of stoppage of two annual increments without future effect had been imposed upon him. Challenge has also been made to the inquiry report dated 21.05.2019 (Annexure P-16) vide which the petitioner had been held guilty of the charges levelled against him.

(3.) The facts in brief which are required to be noticed for adjudicating upon the present petition are that the petitioner who is serving as a Superintendent of Police (Detective), Civil Lines, Hoshiarpur was served with a charge sheet dated 15.01.2019 under Rule 8 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970 (for short, the Rules). The brief of the charge levelled against the petitioner, as contained in the charge sheet, is as under:-