MEHBOOB ALI Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) This application has been moved for disposal of main writ petition in view of judgment of this Court in CWP No.17768 of 2012 titled as Raj Kumar Tokas vs. State of Haryana and others, 2013 2 SCT 757 .

(2.) The present writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari to quash the impugned order dated 10.04.2009 (Annexure P-5) passed by the Superintendent of Police, Yamuna Nagar (respondent No.4), vide which, the petitioner has been removed from service and also the order dated 09.06.2009 (Annexure P-7) vide which, the appeal filed by the petitioner against order dated 10.04.2009 has been rejected. A further prayer has also been made for issuance of a writ in the nature of mandamus directing the respondents to reinstate the petitioner in service with full back wages and other consequential benefits.

(3.) In the departmental proceedings, the petitioner was issued charge-sheet and an inquiry was conducted. Ultimately, a show cause notice dated 16.03.2009 was issued to him to explain as to why he should not be removed from the service. The petitioner submitted reply and ultimately, he was removed from service vide impugned order dated 10.04.2009. The appeal filed against said order was also rejected.