Punjab-Haryana High Court
State Of Punjab And Others vs A.S.I. Pritam Singh on 18 December, 2009
Author: M.M.S.Bedi
Bench: M.M.S.Bedi
IN THE HIGH COURT FOR THE STATES OF PUNJAB
AND HARYANA AT CHANDIGARH.
RSA 3053 of 2009
Date of decision:- 18.12.2009
State of Punjab and others
appellants
vs
A.S.I. Pritam Singh
Respondent
Present: Mr. NS Pawar, Addl.A.G. Pb
Mr. SS Swaich, Advocate.
M.M.S.BEDI,J.
The plaintiff- respondent had filed a suit for declaration and permanent injunction challenging the penalty imposed upon him after holding an inquiry under the Punjab Police Rules. The trial court had dismissed the suit whereas the lower appellate court had partly decreed the suit of the plaintiff- respondent holding that so far as the order of punishment dated 14.4.1998 against the plaintiff- respondent is concerned, it is appropriate to the extent of directing of stoppage of one annual increment but so far as the punishment of forfeiture of one year's approved service permanently is concerned, it was set aside being illegal and contravention to the service rules.
Learned State counsel has vehemently contended that the suit of the plaintiff- respondent, being not within limitation and silent about any statutory irregularity, ought to have been dismissed in toto.
After hearing learned counsel for the parties, I am of the opinion that the finding of fact has been given by the lower appellate court that the punishment of forfeiture of one year's approved service permanently is not prescribed under the rules and that the punishment of stoppage of one increment gives a recurring cause of action every month. No ground is made out for interference in the judgment and decree passed by the lower appellate court, as no substantial question of law arises.
Dismissed.
December 18 ,2009 (M.M.S.BEDI) TSM JUDGE