STATE OF PUNJAB AND ORS. Vs. BALWINDER SINGH

JUDGEMENT

(1.) Respondent had filed suit for declaration that the orders dated 16.02.1989, 12.04.1989 and 20.12.1989 were illegal, null and void.

(2.) Case of the respondent, in brief, was that he was working as a Constable with the defendants. Respondent was served with summary of allegations on 22.09.1988 that while he was on duty on 02.09.1988 at Mandir Sita Ram, he was found to have consumed liquor and had misbehaved with Punjab Home Guard Volunteer-Parsa Ram who was also on duty. The case of the respondent was that without holding proper inquiry, the Inquiry Officer had submitted the report against the respondent. On the basis of the inquiry report dated 29.11.1988, show cause notice was served to the respondent. Vide impugned order dated 16.02.1989 five years approved service of respondent was forfeited with future effect.

(3.) Appeal filed by the respondent was dismissed by defendant No.2 and revision filed by the respondent was dismissed by defendant No.3.