- (1.) This appeal is directed against judgment and order dated 18.7.2008, passed by the High Court of Punjab and Haryana, Chandigarh, whereby said Court has dismissed the Civil Writ Petition No. 12307 of 2008, filed by the Appellant, and declined to interfere with the order of her dismissal from service.
(2.) We have heard learned Counsel for the parties and perused the papers on record.
(3.) Brief facts of the case are that Appellant Baljinder Pal Kaur was Assistant Sub Inspector with Punjab Police. She was dismissed from service vide order dated 18.5.2005, after departmental enquiry was held and she was found guilty of charge that she took Rs. 8.00 lacs from one Gurjit Singh son of Bahadur Singh of District Ludhiana, and got him sent illegally to United States of America, with her husband Sukhdev Singh @ Sukha and three others.;