KARAN SINGH Vs. STATE OF PUNJAB ETC

JUDGEMENT

(1.) Appellant was enlisted as a time scale Constable on temporary basis in A.N. (Emergency Force) on November 17, 1966 and Constabulary No. 1350 was allotted to him. On the same day he was posted to O.R. Lines, Sangrur, and, the necessary certificate in the prescribed form under Rule 12.22(1) of the Punjab Police Rules 1934 was issued to him. On June 23, 1969, the Superintendent of Police, Sangrur (Respondent 3) called the appellant to his office and told him that he was not likely to prove an efficient Police Officer. After properly hearing the petitioner, he by an order of the date (copy Annexure R-3/B), discharged him from service. This order reads as below :-

(2.) Four points were canvassed before the learned Single Judge on behalf of the appellant :-

(3.) All these four contentions wee negatived by the learned Single Judge, and in the result, the writ petition was dismissed without any order as to costs. Against that judgment of the learned Single Judge, Karan Singh has filed this appeal under Clause X of the Letters Patent.