KARNAIL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has arisen from the judgment and decree dated 17.12.1987 passed by Additional District Judge, Karnal whereby judgment and decree dated 31.07.1987 passed by sub -Judge IIIrd Class, Karnal was upheld.

(2.) BRIEF facts of the case are that the plaintiff Karnail Singh filed a suit for declaration to the effect that orders dated 25.05.1985 and 13.05.1986 are illegal, arbitrary, void and against the principle of natural justice and against the Rule 16.24 of Punjab Police Rules and Article 311(2) of Constitution of India.

(3.) DEPARTMENTAL inquiry was held against the plaintiff. Prima facie he was found to be guilty and a summary of allegations was served upon him. After framing formal charges, a regular inquiry was held. After the inquiry, Inquiry Officer vide report dated 03.05.1985 had reached a conclusion that plaintiff had wilfully absented from duty. Thereafter show cause notice was issued regarding proposed punishment to be inflicted upon plaintiff i.e. as to why he should not be dismissed from service. Plaintiff filed reply and thereafter order of dismissal was passed on 25.05.1985.