RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD . Raj Kumar has filed the present petition for the quashment of punishment dated 9.2.1994, Annexure P.1 stating that it has been passed illegally, arbitrarily and against the mandatory provisions of the Act and Rules. The grouse of the petitioner is that the punishment awarded by the Jail Superintendent was never judicially appraised by the learned Sessions Judge, Rohtak and that the principle of natural justice has been violated by the learned Sessions Judge when the petitioner was not heard. The stand of the petitioner has been disputed by the State.

(2.) THE attention of this Court has been invited to the proceedings dated 9.2.1994 and 17.3.1994. Vide entry dated 9.2.94, the Jail Superintendent has stated that the entry was made in the register No. 5 and letter was written to District Judge, Rohtak for judicial appraisal. The orders dated 17.3.94 reads as follows :-

(3.) IN these circumstances, the orders dated 9.2.1994 and 17.3.1994 are hereby quashed and these orders will be considered as non-existent in the eyes of law. Petition allowed.