VIJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Petitioner has prayed for quashing of punishment order dated 6.5.2003 Annexure A -1, appellate order dated 3.7.2003 Annexure A -2 and order Annexure A -3 passed by Director General of Police endorsed on 22.11.2003.

(2.) THE facts in brief are that the Respondent No. 4 Superintendent of Police, Shimla had ordered an inquiry against Petitioner on 17.8.20001. An FIR No. 370 was already registered on 28.7.2001 against the Petitioner regarding the matter for which inquiry was ordered against the Petitioner.

(3.) THE Respondent No. 4 in mechanical manner imposed penalty of forfeiture of 5 years of service permanently. The Petitioner filed appeal against the penalty but Respondent No. 3 vide order dated 3.7.2003 dismissed the appeal. The Petitioner filed revision, which was also dismissed by Respondent No. 2 vide Annexure A -3. The Petitioner has assailed the Annexures A -1, A -2 and A -3 on the ground that the same are wrong, illegal, arbitrary and in violation of the Articles 14, 16 of the Constitution of India.