MOHD. HUSSAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in this writ petition is inter alia to quash the order dated 16.05.2016 whereby the punishment of stoppage of 5 future annual increments with permanent effect has been awarded in spite the fact that the petitioner stands honourably acquitted in the FIR/criminal case vide judgment dated 29.04.2015 (P3).

(2.) This Court for the reasons mentioned hereinunder is inclined to accept the prayer made by the petitioner and allow the writ petition.

(3.) Learned counsel for the petitioner by making reference to the pleadings in the writ petition submits that the petitioner had joined as Constable on 15.12.1991. He was thereafter promoted as Head Constable in the year 2010 and had unblemished service record of 22 years till 2013.