SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking setting aside of order dtd. 23/11/2020 whereby he was terminated from the post of Special Police Officer.

(2.) The petitioner on 1/12/2013 retired from Indo-Tibetan Border Police ('ITBP'). He was recruited by Haryana Police as Special Police Officer ('SPO') in terms of Sec. 21 of Haryana Police Act, 2007 (for short '2007 Act'). The respondent, in September' 2020, received a complaint alleging that petitioner has wrongly/illegally arranged marriage of his maid (Manju) with Mukesh Kumar. The respondent conducted inquiry. During inquiry, few statements were recorded. The Inquiry Officer formed an opinion that petitioner and his wife illegally arranged marriage of their maid with Mukesh Kumar. There was statement of father of Mukesh Kumar that a sum of Rs.50,000.00 was paid to petitioner's wife for the said marriage. A dispute erupted between Mukesh Kumar and his wife (Manju). The petitioner and his wife intervened to settle the dispute between Mukesh and his wife.

(3.) As per petitioner, the respondent passed impugned order without issuing him show cause notice as well as granting opportunity of hearing. The respondent blatantly relied upon statement of few persons and held him guilty. He had 22 years of unblemished service record with ITBP.