HARKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a civil writ petition filed under Article 226/227 of the Constitution of India for the issuance of a writ in the nature of certiorari for challenging the impugned charge details/charge-sheet (Annexure P-2) whereby the departmental proceedings have been initiated against the petitioner.

(2.) Learned counsel for the petitioner has submitted that the proceedings in the present case have been initiated in violation of the Punjab Police Rules, 1934 (for short '1934 Rules') and has submitted that at this stage, the petitioner would be satisfied in case he be permitted to give a detailed representation to the competent authority of respondent No.1-State by giving the details of the violation of the said mandatory provisions of the 1934 Rules and has submitted that the competent authority of respondent No.1-State be directed to consider the said representation, in accordance with law, in a specified time frame and till the time the said decision is not taken, further proceedings in the departmental proceedings be stayed.

(3.) Learned State counsel has submitted that in case any such representation is given by the petitioner, then, the same would be considered in accordance with law within a period of two months from the date of giving of the said representation.