RAM PAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) C. M. No. 1282 of 2016 : Through this application, Inquiry Report dated 15.03.2011 (Annexure P-7) is sought to be placed on record. Allowed as prayed for. CM stands disposed of.

(2.) The petitioner, who serves the Haryana Police as an Assistant Sub Inspector (ASI), has filed the present petition challenging the order of punishment of stoppage of three annual increments with temporary effect, the appellate order dismissing his appeal against the aforesaid punishment order as also the order dismissing his revision petition.

(3.) The facts in brief, which need to be noticed, are that the petitioner, along with one ASI Raghbir Singh, was departmentally proceeded against for having been negligent during the investigation in case FIR No. 105 dated 13.04.2012 under Section 3 of the Prevention of Damage to Public Property Act, registered at Police Station City, Narwana. The departmental inquiry found both Raghbir Singh and the petitioner negligent in the discharge of their duties, while investigating the aforesaid case, which had resulted in the acquittal of the accused. The inquiry had found that neither Raghbir Singh nor the petitioner took any photographs of the places where the damage to public property by way of writing of slogans had been done nor did they record the statement of the owners/holders of the property. No witnesses from the public had also been associated with the investigation. On the basis of the aforesaid acts of negligence, both Raghbir Singh and the petitioner were imposed the punishment of stoppage of three annual increments with temporary effect. The petitioner's appeal against the aforesaid punishment order was dismissed by the Inspector General of Police, Hisar Range, Hisar and his revision petition before the Director General of Police, Haryana also met the same fate.