VISHWAJIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE instant petition is directed against the order dated 22.9.2006 (P-2) passed by the Superintendent of Police, Rewari, dismissing the petitioner from service on the basis of his conviction in case FIR No. 133, dated 5.6.2000, under Sections 452/354/366/511 IPC, registered at Police Station Mohindergarh. THE petitioner had filed an appeal against his conviction, which is pending consideration of this Court. However, after his conviction, the Superintendent of Police has passed the order dated 22.9.2006, which is subject matter of challenge in this petition, dismissing the petitioner from service. We find that under Rule 16.30 of the Punjab Police Rules, 1934 (as applicable to Haryana) there is a specific provision for filing of appeal to the Director General of Police against such like orders. No appeal has been filed and the petitioner has unnecessarily rushed to this Court. THErefore, the petition is dismissed with liberty to the petitioner to avail the remedy of appeal.