HARDEV SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner joined the Police Department as a Constable on 22.6.1947. Being in service, he earned promotions from time to time and was ultimately promoted as a Sub Inspector of Police on 18.6.1975 against which post he was confirmed on 24.8.1985.

(2.) Petitioner was granted extension in service on attaining the age of 55 years in the year 1985. He claims that during his entire tenure of service his record has been good/above board.

(3.) It is stated by the petitioner that while posted at Gurgaon there was an enquiry against him on the allegation that he lost his service revolver negligently. However, the said departmental enquiry was filed on 13.2.1985.