RANBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) IN a regular Departmental enquiry, the petitioner has been found guilty of misconduct of having picked up a quarrel with a fellow police officer. The appeal against the order passed by the Punishing Authority imposing punishment of stoppage of three future annual grade increments with permanent effect has been dismissed by the Appellate Authority vide order dated April 9, 2004 (P-3). The petitioner is a member of the disciplinary force and has been let off with a very reasonable punishment. There is nothing on the record to show that the enquiry has not been conducted in accordance with the Police Rules, applicable to the petitioner. There is no exception provided to interfere with the order of the Punishing Authority dated December 7, 2003 (P-1) or the order dated April 9, 2004 (P-3). Therefore, we dismiss the petition summarily.