ASHWANI KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Himachal Pradesh Police Department had been following the Punjab Police Act, 1861 and Punjab Police Rules, 1934. The Punjab Police Act was eventually replaced by the Himachal Pradesh Police Act, 2007. However, archaic Punjab Police Rules, 1934 are still being followed for want of framing of Rules by the State of Himachal Pradesh though some amendments to the Rules have been made by the respondents-State.

(2.) The B-1 test

(3.) Heard learned counsel for the parties and considered the case file. The submissions made by learned Counsel for the parties & discussion thereupon have been elaborated hereinafter.