STATE OF PUNJAB Vs. GURDAS SINGH

JUDGEMENT

(1.) This Regular Second Appeal has been filed by the State of Punjab being aggrieved by the judgment and decree passed by learned trial court dated April 24, 1993, which has since been affirmed by learned Appellate Court vide order dated March 4, 1995. The plaintiff challenged the order of his discharge under Rule 12.21 of the Punjab Police Rules , which reads thus :

(2.) It is conceded position that the order of discharge came to be passed against the plaintiff, as he was involved in a murder case, from which he has since been acquitted as well. Learned Courts below relied upon judgment of Supreme Court in Rajinder Kaur v. State of Punjab and others, 1986 3 SLR 78 and a judgment of this court in Rajinder Singh v. State of Haryana,1989 2 SLR 79, to invalidate the order of discharge under Rule 12.21 of the Punjab Police Rules .

(3.) Learned counsel representing the appellant could not urge anything that may detract from the findings of the Courts below on the issue aforesaid.