MAHENDER SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The petitioner has challenged the order of dismissal dated 5.6.2003 (Annexure P-1) passed against him. Brief facts are that the petitioner was working as Head Constable in the Haryana Police and was ultimately convicted in an offence under Section 324 of the IPC and Section 27 of the Arms Act and was released on probation by this Court.

(2.) Counsel for the petitioner has argued that the offence did not involve moral turpitude and, therefore, he should not have been visited with extreme penalty of dismissal.

(3.) Counsel for the respondents has relied upon rule 16.2(2) of the Punjab Police Rules, 1934, which is to the following effect:--