JAGDISH CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) (Oral)

(2.) THE instant petition is directed against the order of discharge, dated 10.3.2006 (P-4) by invoking Rule 12 of the Punjab Police Rules, 1934. It is well settled that an order of discharge can be passed in cases where the police official/officer is unlikely to be proved an efficient officer. THEre is nothing on record to show that the discharge order is stigmatic. A Full Bench of this Court in the case of Sher Singh v. State of Haryana and others, 1994 (2) SLR 100, has taken the view that for discharge no inquiry or show cause notice is required to be issued. THErefore, we do not find any legal infirmity in the impugned order. Consequently, the writ petition is dismissed.