MANDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to reinstate him and grant consequential benefits.

(2.) The petitioner joined Punjab Police as SPO in December' 1992. He was implicated in FIR No.53 dtd. 1/5/2002 under Ss. 384, 342 and 511 IPC registered at PS 'B' Division, Amritsar and again in FIR No.57 of 2001 under Ss. 382, 506 IPC registered at PS Ram Bagh, Amritsar. He was issued show cause notice to which he filed reply. He was discharged from service. He came to be acquitted by trial Court. He made multiple representations requesting respondent to reinstate him.

(3.) Learned counsel for the petitioner submits that respondent reinstated similarly situated employees. Claim of petitioner despite his acquittal was not considered.