STATE OF HARYANA Vs. KHAZAN SINGH

JUDGEMENT

(1.) STATE of Haryana has filed this appeal to challenge the judgments and decrees passed by both the Courts below.

(2.) THE short question that arises in the present appeal is to the following effect: -Whether or not the plaintiff -respondent could continue to be punished under Rule 16.3 of the Punjab Police Rules by the Punishing Authority even after his acquittal by the Criminal Court?

(3.) IT has been argued by the learned Counsel for the appellant that under Rule 16.3(b) of the Rules the Department has the power to take action against the delinquent employee in case of his acquittal by the Criminal Court. It has been contended by him that the Courts below erred in holding that the Department had no power to punish the delinquent employee under Rule 16(3)(b) of the Rules in case of his acquittal by the Criminal Court Rule 16(3)(b) of the Rules is reproduced hereunder for ready reference: