EX-ASI HARDEV 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 was ordered to be dismissed from service by the Senior Superintendent of Police in exercise of powers under Article 311 (2)(b) of the Constitution of India vide order dtd. 27/4/2017. An appeal preferred by the petitioner was accepted by the Deputy Inspector General of Police vide order dtd. 9/2/2018. The Inspector General of Police, in the exercise of its suo-moto powers issued directions to the Deputy Inspector General of Police to review its order dtd. 9/2/2018. The Inspector General of Police passed the order on 21/2/2018. The Deputy Inspector General of Police, Ferozepur Range, on 21/2/2018, itself, reviewed its order dtd. 9/2/2018 and ordered the dismissal of the appeal filed by the petitioner which was previously allowed on 9/2/2018.

(3.) Learned counsel representing the petitioner contends that the Deputy Inspector General of Police before passing the order on 21/2/2018 did not grant an opportunity of hearing to the petitioner. He submits that in fact, no notice was issued to the petitioner by the Deputy Inspector General of Police before passing the order.