BHIM SINGH Vs. HARYANA STATE ETC

JUDGEMENT

(1.) The petitioner, who was a Constable in the Police Department, has impugned the order dated August 31, 1979, passed by respondent No. 1, dismissing him from the Police Force with effect from August 31, 1979 and the appellate as well as revisional orders affirming on appeal and revision the order of dismissal, in this writ petition under Articles 226/227 of the Constitution of India.

(2.) The facts :-

(3.) Learned counsel for the petitioner submits that the penalty of dismissal from service can be awarded only for the gravest act of misconduct and the penalty of dismissal from service could not be imposed on the petitioner on the proved facts and circumstances of the case. Rule 16.2(1) of the Punjab Police Rules, 1934 reads as under :-