HEAD CONSTABLE MOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this writ petition, the petitioner prays for quashing the orders as contained in Annexures P-1, P-2 and P-2A. Vide order dated 17.9.1988 (Annexure P-1), the Superintendent of Police, Ludhiana took into consideration a lenient view and awarded the punishment of 'censure' upon the petitioner and warned him to be careful in future. He further observed that in case the petitioner was again found absent, serious action would be taken against him. It was further ordered that the petitioner will be paid nothing more than what had already been paid to him during the period of suspension.

(2.) By communication dated 30.11.1988 (Annexure P-2), the Senior Superintendent of Police, Ludhiana informed, inter alia, that the, representation filed by the petitioner against the aforementioned order dated 17.9.1988 had been rejected by the Deputy Inspector General of Police, Patiala Range, Patiala vide order dated 17.11.1988. The order dated 17.11.1988 is Annexure P-2/ A, which has also been impugned by the petitioner in the instant writ petition. The petitioner also makes a prayer for issuance of a writ of mandamus commanding upon the respondents to promote him as Sub-Inspector of Police on the basis of records available.

(3.) In order to decide the issue, it is necessary to briefly delve into the facts of this case which are set out hereinafter. On 27.1.1963, the petitioner joined the department of police as a constable and after having passed the Lower School Course in 1976, he was promoted as Head Constable in the same year, whereafter he was confirmed.