Punjab-Haryana High Court
State Of Punjab And Others vs Pushipinder Pal on 18 April, 2024
Neutral Citation No:=2024:PHHC:052309
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RSA-1987 of 1999 (O&M)
2024:PHHC:052309
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA-1987 of 1999 (O&M)
Date of decision: 18.04.2024
State of Punjab and others
......Appellants
Versus
Shri Pushpinder Pal Singh
......Respondent
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Present: - Mr. Teevar Sharma, AAG, Punjab.
Mr. M.K. Dogra, Advocate,
for the respondent.
NAMIT KUMAR, J.
1. This Regular Second Appeal is directed against the
judgment and decree dated 12.04.1997 passed by the Court of learned
Civil Judge (Senior Division), Gurdaspur, whereby suit for declaration
filed by the respondent-plaintiff for declaration was decreed as well as
against the judgment and decree dated 18.01.1999, passed by the Court
of learned Additional District Judge, Gurdaspur, whereby appeal filed
by the appellants-defendants against the judgment and decree dated
12.04.1997, has been dismissed.
2. For convenience sake, reference to parties is being made
as per their status in the civil suit. Brief facts of the case are that
plaintiff was appointed in the Punjab Police Force as probationer ASI.
While posted in Police District Hoshiarpur, plaintiff was issued a
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RSA-1987 of 1999 (O&M)
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charge-sheet on certain allegations to which plaintiff submitted his
reply. Thereafter, plaintiff was served with show-cause notice by the
punishing authority and he submitted his reply to the same. Thereafter,
punishing authority vide order dated 14.11.1988 forfeited two years
approved service of the plaintiff with permanent effect. Plaintiff filed a
suit for declaration to the effect that order dated 14.11.1988 forfeiting
his two years' approved service with permanent effect was illegal,
unlawful and against the principles of natural justice and rules. Trial
Court relying upon the judgment of this Court in State of Punjab v.
Joginder Singh, 1992(3) SCT 671 decreed the suit of the plaintiff vide
judgment and decree dated 12.04.1997. Aggrieved against the
judgment and decree dated 12.04.1997, defendants preferred an appeal,
which was also dismissed by the lower Appellate Court relying upon
Joginder Singh's case (supra) vide judgment and decree dated
18.01.1999. Hence, this appeal by the defendants.
3. Learned counsel for the appellants-State submits that
decision rendered by this Court in Joginder Singh's case (supra) has
been set aside by a Division Bench of this Court in CWP-19730 of
2004 - Ranjit Singh v. State of Punjab and others decided on
14.09.2006.
4. Learned counsel for the respondent could not dispute the
preposition that the judgment in Joginder Singh's case (supra) relied
upon by Courts below has been over-ruled.
5. Keeping in view that the controversy in the present case is
fully covered by the decision of this Court in Ranjit Singh's case
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(supra), whereby judgment in the case of Joginder Singh (supra),
relied upon by both the Courts below, has been over-ruled, present
appeal is allowed accordingly. Decree-sheet be drawn accordingly.
6. Pending application(s), if any, stand disposed of
accordingly.
(NAMIT KUMAR)
18.04.2024 JUDGE
R.S.
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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