KARAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) The petitioner was part of Punjab Police. He was subjected to departmental inquiry wherein he was found guilty of misconduct of absence from duty. He was dismissed from service. He unsuccessfully preferred appeal followed by revision. He also filed petitions before DGP and Home Department.

(3.) Learned counsel representing the petitioner submits that petitioner was absent from duty because of illness. He was absent on account of reasons beyond his control. Punishment of dismissal from service was very harsh. Lenient view may be taken.