SATBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) As common issues are involved in the captioned petitions, with the consent of both sides, the same are hereby disposed of by this common order. For the sake of brevity and convenience, facts are borrowed from CWP No.14397 of 2015.

(2.) The petitioner (in CWP No. 14397 of 2015) is seeking setting aside of orders passed by departmental authorities whereby he was awarded punishment of stoppage of three annual increments with permanent effect. In CWP No.32291 of 2019, he is seeking setting aside of adverse remarks recorded in his Annual Confidential Report ('ACR') for the period from 2006-2007.

(3.) The petitioner joined Police Force as Constable on 3/10/1989. He was promoted from time to time. In 2006, the respondent initiated departmental inquiry against him alleging that he has forged signatures and stamp of District Inspector. At that point of time, he was posted as Reader of the District Inspector of Police, Narnaul. The said office was concerned with registration of vehicles. Chief Minister Flying Squad conducted an inquiry and found that Darshan Singh who was working as Typist in Court Complex was going to submit files for registration of vehicles after getting affixed forged seal and signatures of District Inspector, Narnaul. The respondent registered FIR No.69 dtd. 28/3/2006 under Ss. 420, 467, 478, 471 and 120-B of Indian Penal Code, 1860 at Police Station City Narnaul. The petitioner was not named in the FIR. The Inquiry Officer found him innocent in the preliminary as well as regular departmental inquiry. The Superintendent of Police, Mahendergarh i.e. Disciplinary Authority accepted report of Inquiry Officer and dropped the matter on 13/10/2008.