IQBAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Re: Misc. Applications With the consent of Learned Counsel for the parties, the main case is taken up on board for final hearing. Re: Petition

(2.) In this writ petition, the petitioner has come up with a prayer to quash the order dated Jun 28, 1994 (Annexure P-6) passed by the Senior Superintendent of Police, Faridkot whereby he has been dismissed from service as well as the order dated July 3, 1995 (Annexure P-7), dismissing the petitioner's appeal against the above mentioned order of dismissal. The petitioner has also sought a direction to the respondents to reinstate him in service as a Constable with all consequential benefits.

(3.) The petitioner was recruited as a Constable in Punjab Police on March 16, 1971. A complaint was made by his wife that the petitioner was leading an adulterous life with a lady (Gurjeet Kaur) and he had abandoned his complainant-wife along with her children. The petitioner was chargesheeted on March 1, 1993 (Annexure P-1) to which the petitioner submitted his reply (Annexure P-2). An inquiry was held and charges were proved vide report dated April 2, 1993 (Annexure P-3). The petitioner thereafter was dismissed from service vide the impugned order (Annexure P-6). The inquiry proceedings were concluded strictly in accordance with the procedure laid down in the Punjab Police Rules. The petitioner went in appeal before the appellate authority but his appeal was also turned down vide order Annexure P-7. Aggrieved, the petitioner has approached this Court.