Tejinder Singh Dhindsa, J. - (1.) The petitioner, who is serving as a Constable under the Haryana Police, was inflicted the punishment of stoppage of ten future annual increments with permanent effect vide order dated 29.12.2005 passed by the Superintendent of Police, Hisar. The appeal preferred by the petitioner was partly accepted and in terms of order dated 14.2.2006 passed by the Inspector General of Police, Hisar Range, Hisar, the punishment was modified to stoppage of five increments with permanent effect. Petitioner having preferred a revision petition, an order dated 25.8.2006 has been passed by the Director General of Police, Haryana and in terms of which the punishment has been further reduced to stoppage of four increments with permanent effect.
(2.) The instant petition is directed against order dated 25.8.2006 passed by the Director General of Police, Haryana and appended as Annexure P4.
(3.) Briefly noticed, departmental proceedings were initiated against the petitioner in the year 2005 on the following article of charge: "You, the constable Chanderpal No.377/Hisar while posted in Police Post Surya Nagar on 01.07.05 and being the member of the discipline force, consumed liquor and misbehaved/abused your senior officer HC Mahabir Singh No.905/Hisar and committed gross negligence and indiscipline.";