REGENT COMPUTRONICS PVT. LTD.

Mohinder Paul,Ex.Constable Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

SHRI J.S. GULATI V. IMPROVEMENT TRUST,LUDHIANA AND OTHERS [REFERRED TO]
RATTAN LAL EX - CONSTABLE V. THE STATE OF HARYANA AND ORS. [REFERRED TO]
BHIM SINGH V. HARYANA STATE [REFERRED TO]
STATE OF PUNJAB AND OTHERS V. DARSHAN SINGH [REFERRED TO]
STATE OF PUNJAB AND ANR. V. ACHHAR SINGH [REFERRED TO]
PUNJAB STATE AND ANR. V. BALWANT SINGH,EX. CONSTABLE [REFERRED TO]
STATE OF PUNJAB AND ANR. V. ACHHAR SINGH [REFERRED TO]
MAHIPAL V. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. GIRIRAJ SHARMA [REFERRED TO]
STATE OF UTTAR PRADESH VS. ASHOK KUMAR SINGH [REFERRED TO]
BHAGWAT PARSHAD VS. INSPECTOR GENERAL OF POLICE PUNJAB [REFERRED TO]
STATE OF HARYANA THR COLLECTOR HISSAR VS. LAKHAN LAL [REFERRED TO]
STATE OF PUNJAB VS. PARKASH CHAND [REFERRED TO]
STATE OF PUNJAB VS. PARKASH CHAND [REFERRED TO]
EX. CONSTABLE SAT PAL VS. STATE OF HARYANA [REFERRED TO]
GURDEV SINGH V. THE STATE OF HARYANA AND OTHERS [REFERRED TO]
THE STATE OF HARYANA AND OTHERS VS. GURDEV SINGH [REFERRED TO]

JUDGEMENT

(1.) IN this petition under Arts.226/227 of the Constitution of India, the petitioner prays for the issuance of a writ in the nature of certiorari quashing the orders dated 13.8.1984, 26.11.1984 and 25.7.1987. He also seeks a writ of mandamus directing the respondents to reinstate him from the date he was dismissed from service with all consequential benefit.

(2.) THE facts as pleaded by the parties in the writ petition, may briefly be noticed.

(3.) THE petitioner was enrolled as Constable in the Punjab Police Department, District Ludhiana, on 8.7.1975. The petitioner claims that he has not been punished during the period of his service excepting the one punishment imposed by order dated 13.8.1984. On 12.3.1984, a charge -sheet dated 24.12.1983, was served on the petitioner. The substance of the charge -sheet is as under: -

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MOHINDER PAUL,EX.CONSTABLE Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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