ATTINDERPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The hearing of the case is being held through video conferencing on account of restricted functioning of the Courts.

(2.) While assailing the orders dtd. 9/8/2019, 30/10/2019 and 3/2/2021, the petitioner prays for issuance of a writ in the nature of certiorari.

(3.) He has been dismissed from the Police Department on account of his unauthorised absence from 11/10/2017. The petitioner did not join the departmental inquiry. The order of dismissal from service passed by the Senior Superintendent of Police on 9/8/2019 has been affirmed by the Inspector General of Police while dismissing the appeal on 30/10/2019. A revision petition submitted to the Director General of Police has also been dismissed on 3/2/2021.