DHARAMBIR SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) COST paid.

(2.) THE petitioner claims that he has rendered 35 years of meritorious service from the date he was appointed as constable on 9.8.1971. The petitioner is presently working as Inspector Police. He also claims that he has never been punished in his long service and there had never been any adverse remarks in his annual confidential reports throughout his career.

(3.) ON facts, the petitioner avers that no witness came to support the case against him. So much so even the complainant, as per the petitioner, did not substantiate the allegations when he conceded that he could not tell whether the petitioner was present in the police station at the time of the incident of misbehaving. The petitioner claims that he was not present in the police station at the time when he is alleged to have misbehaved with the complainant and would rely upon entries in the roznamcha dated 20.8.2002 from 7.30 A.M. To 10.40 A.M. Still, the petitioner has been awarded the punishment of stoppage of two future increment on 24.1.2007. His appeal against the punishment has been rejected on 14.12.2007 and, thus, he has filed this writ petition.