LAWS(P&H)-1961-10-28

S CHARAN SINGH Vs. ADDITIONAL INSPECTOR-GENERAL POLICE

Decided On October 13, 1961
S CHARAN SINGH Appellant
V/S
ADDITIONAL INSPECTOR-GENERAL POLICE Respondents

JUDGEMENT

(1.) It is unnecessary to state in detail all the facts relating to this petition; suffice it to say that the petitioner who is a Sub-Inspector of Police, C.I.A. Ambala, was on 19th November, 1957, held guilty of misconduct as a result of some enquiries and was punished by forfeiting three years of his service with permanent effect. This was the order passed by the Superintendent of Police, Hissar. An appeal was preferred by the petitioner to the Deputy Inspector-General of Police, Ambala Range, which was dismissed by Ch. Ram Singh, Deputy Inspector-General of Police on 30th April, 1958. The petitioner then preferred a revision under rule 16-32 of the Police Rules against the order of the Deputy Inspector-General of Police to the Inspector-General of Police through proper channels. This revision petition was, curiously enough, dismissed again by Ch. Ram Singh, this time acting as an Additional Inspector-General of Police, on 13th November, 1959. It is contended that no opportunity was afforded to the petitioner to present his case. This order was conveyed to the petitioner on 12th December, 1959. It is against this order that the present petition under Article 226 of the Constitution has been preferred.