- (1.) The petitioner is seeking quashing of the orders dated 01.03.1994, 22.10.1994 and 26.08.1995 (Annexures P-4, P-6 and P-8) whereby on account of ex parte enquiry, his services have since been terminated.
(2.) Suresh Chander-petitioner joined the Haryana Police on 01.08.1985 and was posted in the Government Railway Police (GRP) after passing the basic recruitment course. On 09.10.1993, he was put on duty on the 'Sadbhavana Rail Yatra', when he was posted at Government Railway Police, Ambala Cantt. However, he remained absent from duty on that day. In this regard, an enquiry was ordered on 03.01.1994 and Mr. Balbir Singh, Inspector was appointed as Enquiry Officer. As per petitioner, he was ill and was advised rest from 09.10.1993 to 22.10.1993. He had sent information to the Superintendent of Police (Railways) on 11.10.1993, 04.11.1993, 15.11.1993, 06.12.1993, 10.01.1994 and 31.01.1994.
(3.) The case of the petitioner is that in the enquiry proceedings, the petitioner was proceeded ex parte and no notice of the charge was ever served upon him. Ultimately, the respondents have passed the impugned order dated 01.03.1994 thereby terminating the services of the petitioner without referring to Rule 16.2 of the Punjab Police Rules, as applicable to the State of Haryana. The authorities were to consider the length of service, which the petitioner had rendered, before dismissing him from service.;