PAWAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of:-

(2.) The petitioner was dismissed from service on account of his implication in FIR No.07 dtd. 5/6/2016 under Sec. 420 of IPC registered at Police Station NRI Ludhiana (Rural), District Ludhiana and FIR No.04 dtd. 4/1/2018 under Ss. 22 and 29 of Narcotic Drugs and Psychotropic Substances, Act, 1985 at Police Station Moti Nagar, Ludhiana. He has been acquitted in both the FIRs. He preferred appeal before DGP who by impugned order dismissed the same.

(3.) Learned Senior counsel representing the petitioner submits that as per Rule 16.3 of Punjab Police Rules, 1934 (in short 'PPR'), the case of petitioner needs to be reconsidered. The Appellate Authority-Director General of Police (DGP) while passing impugned order noticed Rule 16.3 of PPR, however, did not appreciate intent and purpose of said Rule.