DARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present is the case where the petitioner has approached this Court challenging the order dated 24.04.2015 (Annexure P-10) passed by the Director, Education by which, the 100% provisional pension being paid to the petitioner, has been ordered to be withheld by applying Rule 2.2 (a) of the Punjab Civil Services Rules on the ground that the petitioner was not having good conduct being a convicted person and, therefore, his total pension has been stopped.

(2.) In order to appreciate the controversy in hand, certain facts need to be enumerated here. The petitioner was appointed as Senior Lab Assistant in the Government High School, Deep Singh Wala, Faridkot on 24.09.1987. Thereafter, the petitioner was transferred to another school namely Government High School, Janerian, District Faridkot in the year 1992.

(3.) While working there, an FIR No.36 was registered against the petitioner on 23.05.1994 under section 324 Penal Code. Not only this, another FIR was registered against the petitioner being FIR No.14 under section 302 Penal Code at Police Station, Kotwali Faridkot on 17.02.1995. After the registation of the said FIR, the petitioner was suspended from service on 28.11.1995.