Permod Kohli, J. - (1.) C.M. Nos. 5324-25 of 2011 Heard learned counsel for the appellant. Applications are allowed. Delay in filing the appeal is condoned. C.M. Nos. 5323, 5326 of 2011 and LPA No. 1997 of 2011
(2.) This L.P.A is directed against the judgement dated 1.2.2011 passed by the learned Single Judge in CWP No.10949 of 1991. Facts of the case may be briefly noticed.
(3.) Appellant herein was recruited as a Constable on 1.12.1988. He was on probation for a period of 3 years. He was discharged during probation on 6.2.1990 by passing the following order:- "Order No._________Dt.________1990(.) Constable Krishan Kumar, No.5/716 is hereby discharged from service with immediate effect under Rule P.P.R. 12.21 as he is found unlikely to prove an efficient police officer. Sd/- Commandant, 5th Bn. HAP, Madhuban,";