ISHER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The petitioner was employed in the Punjab Roadways as a conductor on 26th Sept., 1967. On 14th July, 1982 an F.I.R. under Sec. 409, Indian Penal Code, was lodged against the petitioner. He was arrested by the police on 22nd Oct., 1982 and released on 26th Oct., 1982 and thereby he was detained in police custody for more than 48 hours. Vide order dated 17th Dec., 1982 (Copy Annexure P.) the services of the petitioner were terminated by the General .Manager of the Punjab Roadways. Ferozepure, on the ground that the petitioner had absented himself from duty since 1st Sept., 1981.

(2.) The petitioner approached this Court for quashing the criminal proceedings by filing a petition under Sec. 482 of the Code of Criminal Procedure (Criminal Misc. No. 109-M of 1990), but the same was, however, dismissed.

(3.) This writ petition has been filed with a prayer that the respondent be directed to pay to the petitioner subsistence allowance from 22nd Oct., 1982 till the disposal of the criminal proceedings against him and further respondents be directed to complete the service book of the petitioner by entering all annual increments earned by him since 1967.