STATE OF HARYANA Vs. RAI SINGH

JUDGEMENT

(1.) Defendants-appellants are in the regular second appeal against the judgment and decree passed by the First Appellate Court reversing the judgment of the trial Court.

(2.) In the considered opinion of this Court, following substantial questions of law arise for consideration:-

(3.) On the basis of complaint made by Smt. Shanti Devi, a departmental enquiry was initiated in which he was found guilty and therefore, ordered to be removed as per the order passed by the competent authority i.e. Superintendent of Police, Hisar vide order dtd. 30/9/1994. The appeal filed against the order of dismissal was dismissed on 4/4/1995 and further revision to the Director General of Police was also dismissed on 3/7/1996.