ANWAR SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Anwar Singh appellant joined the police department as a Constable on 9.2.1966. He absented himself from duty on 30.6.1987. He was charge-sheeted. An enquiry was held. He was heard on the point of sentence. He was dismissed from service vide impugned order dated 24.12.1987. The appellant filed civil suit on 17.3.1988 to challenge the order of dismissal from service dated 24.12.1987.

(2.) The said suit was contested by the respondents. Preliminary objections were also pleaded.

(3.) The learned trial Court vide judgment and decree dated 1.3.1990 set aside the impugned order dated 24.12.1987 and the suit was decreed with costs.