SURJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON behalf of the petitioner it has been pointed out that the enquiry was not held by the Superintendent of Jail but by an officer of a lower rank. In support of this contention Joga Singh v. State of Haryana and others, 1988(1) Recent CR 145 has been referred to. After perusal of the petition and the reply dated 4-9-1989 it is obvious that the enquiry was held by an officer other than the Superintendent of jail. After considering these pleadings and hearing the punishment imposed on 14-9-1985 (Annexure P3) is hereby set aside.