PYARE LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of:

(2.) The petitioner joined Haryana Police as Constable in 1985. On 22/5/2022, petitioner met with an accident and suffered head injury. He got admitted in SMS Medical College & Hospital, Jaipur, Department of Neurosurgery. He was chargesheeted on 26/1/2012 for absence from duty for a period of 1 year 3 months and 4 days. He failed to join the disciplinary proceedings and was proceeded ex parte. On 15/10/2012, charges levelled against him stood proved. Respondent No.4 issued show cause notice dtd. 17/10/2012 proposing dismissal from service. The Deputy Commissioner of Police, Headquarters Faridabad vide order dtd. 8/12/2012 ordered to dismiss him from service. He preferred appeal as well as revision which were dismissed vide orders dtd. 16/4/2013 and 30/5/2014, respectively.

(3.) Learned counsel for the petitioner submits that while passing order of dismissal from service, length of service of the petitioner and his claim towards pension was not considered by the authorities.