PREM PARKASH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner is a discharged Constable from Haryana Police and has filed this writ petition in 1989 to impugn his order of discharge passed on 19.3.1986.

(2.) On 10.11.1987, the petitioner was appointed as Constable in Haryana Armed Police on 1.8.1985 and had completed his training. He was discharged from service under Rule 12.21 of the Punjab Police Rules (for short, 'the Rules') on 19.3.1986. The petitioner represented against the order of his discharge to D.I.G., Haryana Armed Police, Madhuban, by filing representation dated 12.5.1986. This representation was rejected on 28.10.1986.

(3.) At that time, criminal case under Sections 353, 332, 186 IPC was pending against the petitioner. As per the petitioner, this case was registered against him on a false complaint. The petitioner was acquitted of the charge on 1.4.1987.