SUKHJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEARNED counsel for the petitioner does not dispute the factual position narrated in the order dated 19.11.2001 (Annexure P-2), namely, that the petitioner had remained absent, without leave for a period of 113 days 20 hours and 20 minutes. Subsequent to the aforesaid absence from employment, the Superintendent of Police, Barnala passed the impugned order dated 23.11.2001, discharging the petitioner from service under Rule 12.21 of the Punjab Police Rules.

(2.) WE find no infirmity in the aforesaid order, which, we are satisfied that the competent authority is fully justified to pass under Rule 12.21 of the Punjab Police Rules, if it arrives at a conclusion that the official/officer in question is unlikely to be a good police official/officer.