PREM KUMAR Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) BY impugned common order dated 31. 3. 1998, Superintendent of Police, Sri Ganganagar removed the names of in all 9 constables from the select list on different grounds. The appellant-petitioner was one of them. The ground for removal of his name from the select list was that against him criminal case No. 2 was filed before Dhamrwali Police Station for the offences u/s. 147, 332, 353 and 323 IPC and that there was an over- writing in column No. 17 of the application form by the applicant-appellant.

(2.) BEING aggrieved by that order of removing his name from the select list, the appellant filed writ petition No. 1737/98 before this Court which was dismissed by the learned Single Judge by his judgment and order dated 18. 10. 2000. Hence, this special appeal.

(3.) THIS judgment of the Hon'ble Supreme Court is also relied upon by the learned Single Judge for dismissing the writ petition.