- (1.) The petitioner was a Constable Driver in Haryana Police posted in PCR rank at the time of committing misconduct for which he was chargesheeted alongwith two other policemen. In the inquiry the charge was proven which findings are challenged in this petition, including quashing of the penalty orders.
(2.) The disciplinary authority- the Superintendent of Police, Panchkula inflicted punishment of withholding of five increments with cumulative effect vide order dated August 26, 2004.
(3.) His appeal to the Inspector General of Police, Ambala Range, Ambala Cantt. was rejected.;