RAJWANT SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) An additional affidavit has been filed by Ashish Choudhary, IPS, Assistant Inspector General of Police, Personnel-I, Punjab on behalf of the Director General of Police, Punjab Police Headquarter, Sector-9, Chandigarh. The same is taken on record.

(2.) This Court vide interim order dated 27th August, 2015 had called upon the Director General of Police, Punjab, Chandigarh to file an affidavit explaining under which provision of law the petitioner was taken back in service on 9th November, 2006 the date when he had resigned from the post of constable on 26th June, 2004. The officer was also asked to point out under which provision of law a person who has tendered resignation can be reinstated to service without following statutory rules to fill up the post of Constable left vacant.

(3.) In response to the interim order, affidavit dated 8th October, 2015 has been filed on behalf of respondent No.2/DGP, Punjab, Chandigarh.