STATE OF PUNJAB AND OTHERS Vs. PARAMJIT SINGH

JUDGEMENT

(1.) Paramjit Singh respondent, who had joined Punjab Police as Constable on 25.6.1985 had proceeded on two days' leave from 6.3.1990 and was to report back on 9.3.1990 but he did not turn up.

(2.) According to Paramjit Singh, he had fallen sick and then his leave was to be got extended. He got some problem in his spine and there was severe low back pain. He had some mental problem for which he had to get proper treatment. He had been getting treatment from Civil Hospital and mental hospital and keeping on informing his departmental officials with respect to the reasons for not reporting for duty. He was being marked absent. Then some inquiry was conducted. The statutory provisions of Punjab Police Rule 16.24 were not complied and the respondent was not given opportunity to cross- examine the witnesses. Thereafter, his services were terminated on 15.9.1992.

(3.) Paramjit Singh filed a suit for declaration challenging dismissal order dated 15.9.1992, which was decreed by Sub-Judge, Ist Class, Amritsar on 7.10.1994. On an appeal filed by the State of Punjab, that appeal was dismissed by Additional District Judge, Amritsar on 13.8.1997.