CHANDER PAL Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, the petitioner has prayed for following substantive reliefs:-

(2.) During pendency of the petition, certain new developments relevant for adjudication of the issues have taken place, which have been brought on record by way of supplementary affidavit dtd. 15/9/2024 filed by the petitioner and additional prayer has been made to quash and set aside the communication dtd. 4/9/2024, Annexure S-9, and to issue direction to respondents to include the name of petitioner in List D-1 with all consequential benefits.

(3.) Petitioner while being posted as Head Constable was indicted in a disciplinary inquiry and consequently the disciplinary authority inflicted punishment of reversion to the post of Constable from Head Constable The suspension of the petitioner from 2/12/2010 to 1/6/2012 was ordered as dies non.