Daya Chaudhary, J. - (1.) The present petition has been filed for issuance of a writ in the nature of certiorari quashing the impugned order dated 27.03.2014 (Annexure P-1) passed by respondent No.3, whereby, the petitioner has been dismissed from service with immediate effect by invoking the provisions of sub-clause (b) of the second proviso to clause (2) of Article 311 of the Constitution of India and order dated 11.04.2016 (Annexure P-5) passed by respondent No.2, whereby, the appeal filed by the petitioner has been rejected.
(2.) Briefly, the facts of the case, as made out in the present petition, are that initially the petitioner joined the services in the Police Department on 31.01.1990. He was confirmed in the rank of Assistant Sub Inspector w.e.f. 01.04.1993 and was brought on promotion List E-1 w.e.f. 01.11.1993. Thereafter, he was promoted as officiating Sub Inspector w.e.f. 11.03.1995. His name was brought in promotion List "F" (Executive) on 30.06.2005. Subsequently, he was promoted to the post of officiating Inspector of Police vide order dated 27.08.2006. He was granted charge and rank of DSP vide State Government (Home Department) order dated 24.07.2013.
(3.) An FIR No. 45 dated 27.03.2014 was registered under Sections 7/8/13(1)(a)(d)(e) of the Prevention of Corruption Act, 1988 read with Section 13(2) of the Prevention of Corruption Act, 120-B IPC at Police Station Mataur, District SAS Nagar. On the basis of said criminal case, the petitioner was dismissed from service vide order dated 27.03.2014, however, no departmental inquiry was conducted. He faced trial and ultimately, he was acquitted of the charge by the trial Court vide judgment dated 07.08.2015. He made representation/appeal for re-instatement on his acquittal by the trial Court but it was dismissed.;