STATE OF HARYANA Vs. TEK SINGH, CONSTABLE

JUDGEMENT

(1.) This is defendant's appeal against the judgment and decree of the Additional District Judge by which the judgment and decree of the trial Court dismissing the suit of the plaintiff was reversed.

(2.) Briefly put, the plaintiff filed suit for declaration to the effect that the order of Superintendent of Police, Ambala, dated 14th March, 1972, terminating his services is illegal, void, in violation of Article 311 of the Constitution of India and of Police Rules and against the principles of natural justice, equity and good conscience.

(3.) The defendant put in appearance, denied the allegations of the plaintiff and pleaded that the suit was not maintainable. It was further pleaded that enquiry was conducted by Shrimati Raj Vasudeva, District Inspector of Police under the orders of Superintendent of Police, which was strictly in accordance with law, who afforded full opportunity to the plaintiff, and that the plaintiff was dismissed legally.