- (1.) Police Constable, Manjit Singh, who was dismissed from service in the year 1988, due to allegation of having consumed liquor while on duty, has filed this writ petition to impugn the order of his dismissal.
(2.) The petitioner was appointed to the police service on 30.04.1986. After completing his training, the petitioner performed his duties, as per him, with devotion, dedication and diligence.
(3.) On 13.11.1987, the petitioner alongwith one constable Satwinder Singh was detailed on duty at liquor vend in the area of Police Station Division No. 4, Jalandhar. As per the petitioner, his companion Constable Satwinder Singh consumed liquor and lost his senses. The petitioner in order to safeguard the weapons of Constable Satwinder Singh took hold of his rifle and put the same on his shoulder and continued to perform his duty at the liquor vend.;