NARINDER KAUR Vs. PUNJAB STATE

JUDGEMENT

(1.) This is plaintiff's regular second appeal against judgment and decree of the District Judge whereby appeal was accepted thereby dismissing the suit filed by the plaintiff.

(2.) Smt. Narinder Kaur, widow of Kulwant Singh, filed a suit for declaration to the effect that order dated 13.2.1980 passed by defendant No. 2 terminating her husband's services is illegal, unconstitutional and so liable to be set aside and that the plaintiff is entitled to get pay and allowances, damages and pensionary benefits which otherwise would have accrued to the deceased.

(3.) Briefly put, suit was filed seeking a declaration that the order dated 13.2.1980 passed by Senior Superintendent of Police and this order having been affirmed by the Deputy Inspector General of Police and Inspector General of Police in appeal and revision terminating the plaintiff's husband's services were unconstitutional, illegal and ineffective. It was further stated that Kulwant Singh has put in more than 11 years of service and that false charges have been levelled against him. The departmental enquiry conducted ignored the evidence which was favourable to Kulwant Singh and that the enquiry was not conducted according to Rules and that the report was made by the Enquiry Officer on extraneous considerations.