SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Cm is allowed. Affidavit of Paramjit Singh Gill, IPS, Inspector General of Police, Zonal-1, Punjab, Patiala, is taken on record.

(2.) The said order was challenged in appeal, whereby Deputy Inspector General of Police, Patiala Range dismissed the same. Similarly, the Director General of Police also did not decide in his favour on 16.5.2003.

(3.) The plaintiff-appellant Surjit Singh (herein referred as, "the plaintiff"), pleaded that he has been serving regularly and honestly and he did not commit any such offence. Though the plaintiff and the other two police officials, as referred to above, were removed from service by the defendant No. 4, vide order dated 28.5.2002, yet he was not at fault. On the relevant date i.e. 12.5.2002, the plaintiff was on Santri duty from 6.00 p.m. to 10.00 p.m. The in-charge of the Guard, C-1 Harchetan Singh sent the plaintiff from guard duty replacing Santri Zora Singh No. 1509 with driver Santokh Singh along with ambulance van to the place of accident which took place near village Barber. A scooter was lying near the injured. C-1 Harchetan Singh opened the dickey of the scooter to know about the whereabouts of the person and also to know their addresses and C-1 Harchetan Singh had taken away the money, whereas, the plaintiff had taken away the injured person to the hospital with the help of the, other police official. On the next morning, Jaggar Singh alias Ujjagar Singh, a close relative of injured Gurmail Singh along with Jagdev Singh and Labh Singh resident of village Kunran came to the police and asked the in-charge Guard C-1 Harchetan Singh about the money but he did not disclose. Thereafter an enquiry was held, whereupon C-1 Harchetan Singh had deposited the said amount. Ultimately, Harchetan Singh was dismissed from service. But, later on his punishment was reduced to penalty of stoppage of increments and SPO Santokh Singh was not awarded any penalty.