BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, who had been serving as Head Constable in Punjab Police, and was dismissed from service vide impugned order dtd. 11/8/2018 (Annexure P-1) passed by respondent No.4 - The Senior Superintendent of Police, Tarn Taran, assails the said order.

(2.) Learned counsel representing the petitioner submitted that the petitioner had put in more than 26 years of service with Punjab Police but his services have been terminated without holding any departmental inquiry by invoking provisions of Article 311 (b) (2) of Constitution of India on the ground that the petitioner was involved in FIR No.15, dtd. 10/8/2018 registered at Police Station Vigilance Bureau Range, Amritsar, under Ss. 7, 13(2) of Prevention of Corruption Act and Sec. 120-B of Indian Penal Code.

(3.) Learned counsel for the petitioner submitted that there is nothing on record to justify dispensation of inquiry inasmuch no reason has been recorded in the impugned order or in any other order to show as to how it was impracticable to hold any inquiry. It has been submitted that the petitioner otherwise also stands acquitted in the trial arising out of FIR No.15, dtd. 10/8/2018 vide judgment dtd. 2/4/2022 (Annexure P-5) passed by learned Additional Sessions Judge, Tarn Taran.