HARI SINGH Vs. STATE OF HP

JUDGEMENT

(1.) The petitioner has prayed for quashing of punishment order dated 20.4.1990, Annexure A-13, appellate order dated 9.11.1990 Annexure A-15 and revisional order dated 27.12.1991 Annexure A-1.

(2.) The case of the petitioner is that he was initially inducted as a constable on 2.8.1960 and was promoted as Head Constable in April, 1967. He was promoted as Assistant Sub-Inspector in the year 1976 and then as Sub Inspector in May 1986 and was confirmed as Whether the reporters of the local papers may be allowed to see the Judgment?Yes such in the year 1988. It is also his case that till 1989 no adverse entry was ever communicated to him.

(3.) On 24.8.1989 the petitioner was suspended by Superintendent of Police, District Shimla, departmental inquiry was simultaneously ordered regarding misbehaviour with Lt. Col (Retired) H.S. Gyani and his illegal detention in police custody. The inquiry officer was appointed on 24.8.1989. The summary of allegations letter dated 31.8.1989 was served upon the petitioner; he submitted his reply on 5.9.1989 and denied the same. The additional reply to the summary of allegations was also submitted by the petitioner on 5.9.1989. In the reply, the petitioner took preliminary objection regarding non-compliance of Police Rules 16.38.