BALWINDER SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The petitioner challenges the charge-sheet dated 15.06.1993 (Annexure P-1) along-with show cause notice dated 27.10.1993 (Annexure P-4), wherein he was put to notice that why he should not be dismissed from the Police Department.

(2.) Challenge is also made to the order dated 20.03.1997 (Annexure P-7), whereby he was dismissed from the service by the Senior Superintendent of Police, Ferozepur, respondent No.3. The facts from the record would go on to show that the petitioner joined the service on 14.08.1992 as a constable. On 14.04.1993 while posted in Police Station Sadar Ferozepur, he was sent to Bathinda vide Rapat No.13 to deposit the samples with the Chemical Examiner. Instead of complying with the directions, he went home and was involved in a quarrel, due to which FIR No.74 dated 15.04.1993 was registered at Police Station Jalalabad under Sections 324, 323, 148, 149 IPC. On account of the same, statement of charges was served upon on 15.06.1993 (Annexure P-1) that he had shown carelessness and going to his village without informing anybody and the same was condemnable and punishable. Resultantly, an inquiry was initiated against him.

(3.) An explanation was given by the petitioner to the show cause notice on 02.08.1993 (Annexure P-2) by taking the plea that he was not well and, therefore, he could not go to Bathinda as he was late and he had gone to Dr. Prem Parkash Bajaj for treatment.