AMARJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to decide his representation dtd. 14/7/2025 (Annexure P-6). He is further seeking directions to release salary and other benefits from the date of his suspension i.e. 17/6/2019.

(2.) The petitioner was enrolled as Constable with Punjab Police Force on 30/12/1987. While attached as Driver with MLA, Parkash Chand, he was implicated in FIR No.38 dtd. 9/5/2015 under Sec. 21 of NDPS Act, 1985 registered at Police Station Lahori Gate, Patiala on the allegations of recovery of 10 grams Smack. Departmental inquiry was initiated against him. He was suspended by Senior Superintendent of Police vide order dtd. 17/6/2019. He was convicted by Trial Court in aforementioned FIR vide judgment dtd. 20/7/2018. He preferred appeal before this Court which was allowed vide judgment dtd. 23/7/2024. He was acquitted from all the charges. He has filed representation seeking reinstatement in view of his acquittal by this Court. He has been reinstated without past salary and allowances. He has filed representation dtd. 14/7/2025 with Home Department seeking back wages.

(3.) Learned counsel for the petitioner submits that grievance of the petitioner, at this stage, would be redressed, if respondents are directed to decide his representation dtd. 14/7/2025 in a time bound manner because he is going to retire in 2026.