GURBAX SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Gurbax Singh, the appellant before us is the unsuccessful writ petitioner. He has impugned the order dated 27.6.1991, Annexure P-12 whereby he had been dismissed from service by dispensing with the departmental inquiry in terms of the provisions of Article 311(2)(b) of the Constitution of India. The appeal filed by him against the order aforesaid was dismissed by the Deputy Inspector-General of Police, Patiala Range, Patiala vide order dated 28.3.1992, Annexure P-14. Both these orders have been impugned in the present Letters Patent Appeal.

(2.) The facts of the case are as under :-

(3.) The learned Single Judge in his judgment held that the reasons specified for dispensing with the inquiry were germane to the facts of the case as it was clear from the written statement filed by the State that there was ample information with the respondent-authorities that the appellant had been conniving with terrorists and attempting to further their cause and in this view of the matter, it was practicable to hold an inquiry against the appellant. The writ petition was accordingly dismissed.