DALJIT SINGH Vs. INSPECTOR-GENERAL OF POLICE

JUDGEMENT

(1.) THIS is an application by the petitioner for quashing an order of respondent discharging the petitioner from service.

(2.) THE petition arises in the following circumstances. The petitioner was appointed as Assistant Police Prosecutor in the afternoon of 31 March 1961 on probation for a period of three years. After his appointment the petitioner was sent to the Police Training School at Phillaur where he completed the period of his practical training. Thereafter, It Is alleged by the petitioner that he was recommended for being examined by the board before being confirmed. In the meantime on 15 August 1963, one Mool Kaur filed an application against the petitioner before the Superintendent of Police making allegations of misconduct against the petitioner. As a result of this application, an enquiry was held by the Superintendent of Police which subsequently was dropped at the Instance of the complainant and the matter was referred to the Mahant of Nangal as both the parties agreed to abide by his decision. Subsequently, however, Mool Kaur renewed her complaint by giving a fresh application on 20/24 December 1963 as a result of which a fresh enquiry was started against the petitioner.

(3.) IN this enquiry, the enquiring officer examined a number of witnesses and documents and thereafter he filed a report against the petitioner. The report was considered by the Deputy Inspector-General of Police and then by the respondent who gave a notice to the petitioner to show cause why he should not be discharged from service. After hearing him and receiving his representation he passed the order dated 22 March 1865 discharging the petitioner from service. It is this order which has been assailed in this petition.