JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) According to the learned counsel for the petitioner, he approached this court against the impugned order dated 13.3.1990 (Annexure P-3) passed by the Inspector General of Police, P.A.P. Jalandhar Cantt. without availing the remedy of revision petition before the Director General of police under rule 16.32 of the Punjab. Police Rules, 1934. He says that he may be relegated to his statutory remedy and the respondents may not raise any objection regarding limitation in filing the revision petition. Further he says that in case his revision petition is accepted by the Director General of Police and he is reinstated, he would not claim any back wages.

(2.) Against the impugned order dated 13.3.1990, this writ petition was filed on 30.4.1990. Since the petitioner wants to withdraw this writ petition with liberty to file revision petition before the Director General of Police, I permit him to do so. As the writ petition was filed against the impugned order on 30.4.1990,I hereby direct that if any revision petition is filed within a forthnight from today the respondents shall not take any objection regarding limitation and that the same may be disposed of expeditiously preferably within six months. This order may not be taken as if it is being held that a revision petition does lie. It would be open to the respondents to raise any legal objections regarding the maintainability of the revision petition. The writ petition is dismissed as withdrawn subject to the observations made above. There will be no order as to costs.