RAJU Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Under challenge is the order dated 13.08.2013 (Annexure P-4) passed by the Commandant, 4th Battalion, Indian Reserve Battalion, Manesar, discharging the petitioner from service, by invoking the provisions of Rule 12.21 of the Punjab Police Rules, 1934 (hereinafter referred to as the Rules).

(2.) The precise grievance of the petitioner is that before passing the order of discharge, no inquiry was conducted, as according to him, the order of discharge is on the basis of misconduct on his part, for having kidnapped a married lady, for which an FIR was lodged against him. In support of his case, counsel for the petitioner relied on the following two judgments of the Apex Court :-

(3.) Reliance has also been placed on a Single Bench judgment of this Court in Ex-Constable Jhirmal Singh vs. State of Punjab,2001 3 RSJ 463.