SENIOR CONSTABLE SUKHJEET SINGH 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 order whereby he has been dismissed from service.

(2.) The petitioner was recruited as Constable on 4/6/2012. He was further promoted as Senior Constable. He came to be implicated in FIR No.5 dtd. 1/3/2023 under Ss. 347, 389, 120-B of Indian Penal Code, 1860 and Sec. 7 of Prevention of Corruption Act, 1988 as amended by Prevention of Corruption (Amendment) Act, 2018 registered at Police Station Vigilance Bureau, District Jalandhar. He was arrested on 1/3/2023 and released on bail on 21/4/2023. He was suspended vide order dtd. 9/3/2023. He was served charge-sheet on account of aforesaid FIR. He was found guilty in departmental inquiry. He was issued show cause notice dtd. 3/5/2024 proposing punishment. He filed reply. He was dismissed from service vide order dtd. 18/2/2025. He filed an appeal before Appellate Authority which came to be dismissed vide order dtd. 2/6/2025. He preferred revision before Director General of Police, Punjab which has been rejected vide order dtd. 30/12/2025.

(3.) Learned counsel for the petitioner seeks permission to withdraw the petition with liberty to file afresh, if so required on conclusion of trial arising out of aforesaid FIR.