VARENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this petition, the petitioner seeks quashing of the order dated 15.2.2017, Annexure P-2, by which his services have been suspended and a regular departmental enquiry has been initiated against him for misconduct, the alleged misconduct being the re-registration of fake arms licences issued from other States in the record of the Arms Licence Branch, while he was posted as the Incharge of the said branch in the year 2015-16.

(2.) Learned counsel for the petitioner has pointed to Rule 16.38 of the Punjab Police Rules,1934, (as applicable to the State of Haryana), which reads as follows:-

(3.) In the present case, an FIR has been registered, though with the petitioners' name stated to be figuring therein; but during the course of investigation, he having been found to be involved in the offence (as per the investigation of the police), he was included as one of the accused in the report submitted under Section 173 Cr.P.C., 1973 filed before the competent Court. However, the police authorities have also, obviously, decided to proceed against him departmentally.