Punjab-Haryana High Court
State Of Punjab And Others vs Bhagwan Singh on 5 April, 2013
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA No. 348 of 1989
Date of decision: April 5, 2013
State of Punjab and others
...Appellants
Versus
Bhagwan Singh
...Respondent
CORAM:- HON'BLE MR. JUSTICE A.N. JINDAL
Present: Mr. Baljinder Singh Sra, Additional Advocate General,
Punjab, for the appellants.
Mr. BS Sudam, Advocate,
for the respondent.
A.N. JINDAL, J. (Oral)
This is defendants' second appeal against the judgments passed by both the courts below.
Learned counsel for the appellants has fairly conceded that the the controversy involved in the present case is squarely covered by the judgment delivered by the Supreme Court in Kulwant Singh Gill Versus The State of Punjab 1990 (6) SLR 73, which has been followed by this Court in Yog Raj Miital, since deceased through his legal representatives Versus State of Punjab and others 2008 (3) RSJ 9. It was bounden duty of the State to hold regular inquiry before imposing major penalty. However, the same was not done in this case.
No substantial question of law arises for determination in this appeal.
No merits. Dismissed.
April 5, 2013 (A.N. JINDAL) prem JUDGE