STATE OF HARYANA Vs. LACHMAN SINGH

JUDGEMENT

(1.) This regular second appeal is directed against the judgment and decree of the first appellate Court affirming on appeal those of the trial Judge, whereby the suit of the plaintiff-respondent for declaration that the order dated September % 1980, passed by the Senior Superintendent of Police. Hisar, dismissing him from service was illegal, was decreed.

(2.) The facts:-

(3.) The trial Judge found that the order of dismissal from service was based upon defective enquiry and the provisions of Rule 16.2(i) of the Rules were not complied with. Resultantly, the suit of the plaintiff was decreed and the order of dismissal from service was set aside.