SUKHWINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) As per pleadings on record, petitioner, who was serving on the post of Constable, was dismissed from service, vide order dated 22.03.2005, passed by the Senior Superintendent of Police, Patiala. Appeal preferred by the petitioner was rejected by the Deputy Inspector General of Police, Patiala Range, Patiala, vide order dated 28.11.2005. Even a revision petition filed by the petitioner has not been accepted by the Revisional Authority i.e. the Inspector General of Police, Patiala Zone, Patiala, in terms of order dated 05.09.2006. Apparently, the petitioner thereafter preferred a mercy appeal which also has been declined by the office of the Director General of Police, State of Punjab, vide memo dated 29.01.2014 (Annexure P-5).

(2.) The instant writ petition is directed against the order dated 28.11.2005 (Annexure P-2), passed by the Appellate Authority, affirming the penalty of dismissal, order dated 05.09.2006 (Annexure P-3), passed by the Revisional Authority as also order dated 29.01.2014 (Annexure P-5), issued by the office of Director General of Police, Punjab, rejecting the mercy appeal.

(3.) Having heard counsel for the petitioner at length and having perused the pleadings on record, this Court is of the considered view that the writ petition deserves to be dismissed on the sole ground of delay and laches.