BALBIR 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.) The petitioner prays for issuance of a writ in the nature of Certiorari to quash the orders dtd. 29/8/2007, 1/8/2008, 30/12/2008, 1/2/2016 and 14/2/2019. In substance, it is alleged that the petitioner, after forging the signatures of his superior officer on the application for sanction of the leave, availed the leave for a period of three days each, on more than one occasion. In the departmental inquiry, the petitioner admitted that he had forged the signatures of his superiors. The inquiry officer submitted the report against the petitioner. Thereafter, the petitioner was issued a show cause notice and a copy of the inquiry report was supplied. However, the petitioner did not chose to respond. After joining of new Senior Superintendent of Police, again a show cause notice was issued to the petitioner. In response thereto, the petitioner appeared before the disciplinary authority and clearly admitted his mistake. Hence, the disciplinary authority, after noticing the service record of the petitioner, ordered his dismissal. The Senior Superintendent of Police has noticed that the petitioner has been found guilty and has been punished on as many as 8 different occasions. The summary of the previous orders against the petitioner is extracted as under:-

(3.) The petitioner has unsuccessfully challenged the order of the disciplinary authority in an appeal, revision and a mercy petition before the Director General of Police as well as another mercy petition before the Additional Chief Secretary.