OMPATI Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Through the present petition, challenge is made to order dated 14.11.2005 (Annexure P-1), through which the petitioner's late husband has been ordered to be dismissed from service.

(2.) After hearing counsel for the petitioner and perusing the record, the relevant facts, which emerge are that the petitioner's late husband, while serving the Haryana Police as a Constable, was departmentally proceeded against for having unauthorizedly absented himself for a total period of 150 days. In the departmental inquiry, the petitioner had submitted in writing that he did not want to produce any witness in his defence. After considering the evidence on record, the Inquiry Officer found the petitioner's late husband to be guilty and on the basis thereof, after issuance of Show Cause Notice, through the impugned order, the petitioner's late husband was ordered to be dismissed from service. The appeal as also the revision petition filed by him against the aforementioned order of punishment was dismissed by the Inspector General of Police, Rohtak Range, Rohtak and the Director General of Police, Haryana, respectively.

(3.) No procedural violation of any Rule or principles of natural justice, either during the inquiry or the punishment proceedings, have been pointed out.