MOOL RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Short reply by way of affidavit of Mr. Iqbal Singh, PPS, Superintendent of Police, (HQ) SBS Nagar (Nawanshahr), District SBS Nagar filed on behalf of respondents is taken on record. Registry is directed to tag the same at an appropriate place.

(2.) On 29/9/2025 following order was passed by this Court :-

(3.) Learned State counsel pointed out judgments dtd. 19/5/2025 passed by this Court in CWP-3993-2011 titled as 'Malook Singh (since deceased) through his LRs Vs. State of Punjab and Ors.' and 21/2/2025 passed in CWP-14358-2025 titled as 'Raka Ghirra Vs. State of Punjab and Ors.', wherein this Court has clearly held that a Police Officer who has been dismissed from service cannot be extended pension. The petitioner herein not only has been dismissed from service but also stands convicted by Trial Court. His appeal is pending. Sentence has been suspended by this Court, however, conviction is not stayed.