STATE OF PUNJAB AND ORS. Vs. CHAMKAUR SINGH

JUDGEMENT

(1.) THE defendants are in second appeal aggrieved against the judgment and decree passed by the Courts below, whereby the order of dismissal dated 06.07.1989 and the order in appeal dated 09.10.1992 were set aside for the reason that the punishing authority has not examined Rule 16.2 of the Punjab Police Rules contemplating that the dismissal shall be awarded only for the gravest acts of misconduct.

(2.) THE following substantial question of law arises for consideration:

(3.) BEFORE the Civil Court, the challenge to the order of dismissal is on the grounds that he was ill and on account of his illness, he went to the Doctor for treatment and that his leave was not rejected during the currency of the period under leave and that absence is not gravest act of misconduct.