KULDEEP SINGH Vs. SHIROMANI GURUDWARA PARBHANDHAK COMMITTEE

JUDGEMENT

(1.) Present petitions have been filed invoking writ jurisdiction of this Court under Article 226/227 of Constitution of India, praying for a writ in the nature of Certiorari for setting aside order dtd. 29/7/2017 (Annexure P-3 and P4) whereby the services of petitioners have been terminated as punishment.

(2.) For convenience the facts are being taken from CWP No.27281 of 2017 titled as Kuldeep Singh Vs. Shiromani Gurudwara Parbhandak Committee.

(3.) The petitioner was working as Member of Security Force at Shri Darbar Sahib Shri Amritsar. On 21/7/2017 he was accused of having misused the premises of Gurudwara Sahib. The FIR pertaining to the incident registered at the behest of Manager Takhat Sri Damdama Sahib, Talwandi Sabo (Bathinda) reads as under :-