JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed for quashing of the order dated 18.6.1993 (Annexure P-9) by which the petitioner was dismissed from service on the ground that it has been found that he was guilty of changing the Medico Legal Report and tampering with it and thus having conducted himself irresponsibly, while on Government duty.

(2.) The ground for challenging the order is that this Court vide order dated 18.8.1993 (Annexure P-7) passed in Criminal Misc. No.11834-M of 1991 expunged the remarks against him given by the Addl. Sessions Judge, Patiala in his judgment dated 22.9.1986 (Annexure P-4) which the basis of arriving at the conclusion for dismissing the petitioner from service.

(3.) The pleased case of the petitioner was that he had qualified the M.B.B.S. Examination from Government Medical College, Patiala in 1974 and had joined service as Medical Officer on 1.7.1976 on adhoc basis. He was appointed on regular basis on 25.3.1980. His first posting was in E.S.I. Dispensary, Rajpura and the controversy arose when he was posted at the Subsidiary Health Centre, Devigarh in District Patiala where he had prepared Medico Legal Reports of three persons, namely, Jaswant Singh, Harnek Singh and Smt. Gurdev Kaur on 12.6.1985.