PARAMJIT SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner, who was recruited as a Constable on Nov. 1, 1989, is aggrieved by the order dated June 1, 1990. This order reads as under:-

(2.) The petitioner claims that this order was sent to the petit.2ners village and was actually received by his father alongwith two notices dated May 8 1990 and May 11, 1990 (Annexures P. 2 and P. 3) alleging that he had been absent from duty and he was called upon to show cause as to why the action be not taken against him. It is claimed that the impugned order is punitive and is founded on the alleged misconduct that he was absent from duty. Such an order, the petitioner claims, could not have been passed except after affording an opportunity of hearing to him

(3.) A written statement has been filed by Shri. Hari Singh, I.P.S., Commandant 3rd Battalion, Haryana Armed Police, Hissar on behalf of the respondents Nos. 1 to 3. It has been inter alia averred that the petitioner was on probation for a period of three years. He has been absenting himself for different periods from Feb. 21,1990 to May 30,1990. On receipt of a report in that behalf, the Deputy Suptd. of Police, Commandant 3rd Battalion formed an opinion that "the petitioner was not likely to prove an efficient police officer. Accordingly he was discharged by respondent No. 3 by order dated 30.5.1990. Copy of order is at Annexure R-I."