SANJEEV KUMAR Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) The petitioner was appointed as a Constable in the Punjab Police in the year 1989. He was served with a charge sheet on 23.7.1993, wherein he was alleged to have remained absent from duty for a period of 41 days 23 hours and 15 minutes. A departmental inquiry was held wherein the charge was established against the petitioner and as a result thereof, he was dismissed from service by order dated 24.4.1994.

(2.) Petitioner filed an appeal against the said order. The said appeal was also rejected by the Deputy Inspector General of Police, Ludhiana Range, Ludhiana, the appellate authority, by an order dated 22.08.1995. Against the aforementioned order, the petitioner preferred a revision which was also rejected by the Inspector General of Police by his order dated 26.4.1996.

(3.) Thereafter, the petitioner filed yet another revision petition to the Principal Secretary, Home, Government of Punjab which has been placed on record as Annexure P-7. The document Annexure P-7, attached with the writ petition, bears no date. Even in the list of events and the body of the petition, it has not been stated as to when it has been filed. The said revision petition appears to have been filed sometime in the year 2004 or 2005. It was also dismissed by the Government by an order dated 19.9.2005.