Daya Chaudhary, J. - (1.) By this judgment of mine six cases bearing CWP Nos.13483, 13650, 14262 of 2010, 2379, 2931 of 2011 and 23351 of 2013 shall be disposed of as common questions of law and facts are involved. However, for the sake of brevity, the facts are being extracted from CWP No.13483 of 2010.
(2.) The prayer in the present writ petition is for issuance of a writ in the nature of certiorari for quashing of impugned order dated nil of June 2010 (Annexure P-8), which was received by the petitioner on 17.07.2010, whereby, he was dismissed from service by cancelling earlier order dated 06.04.2004 (Annexure P-6) passed by respondent No.1.
(3.) Briefly, the facts of the case as made out in the present writ petition are that the petitioner being Bronze Medallist in the International Boxing Championship, participated in various National Level Boxing Competitions and won many awards in the field of boxing for his State. He was selected on the post of Constable in the Department of PAP on 01.12.1992 on regular basis from Sports quota and got training from the Police Training School for Commando, which was completed successfully. In the year 1993, during sports practise at Commando Training Centre, Bahadurgarh, District Patiala, he received injury on his lips and this fact was also brought to the notice of the Coach but the same was ignored. He was pressurised to continue the practise in spite of injury. Some other complications also arose subsequently and various tests were got conducted. The petitioner took medical treatment and was advised rest. He was placed under suspension due to his absence from duty. An inquiry was conducted in this regard by Shri Mohan Singh Parmar, DSP, who was appointed as Inquiry Officer. Thereafter, the petitioner joined his duties on 20.04.1994 and an entry was made in Rapat Register No.21. During investigation, an application was submitted by the father of the petitioner as the petitioner could not present himself before the Inquiry Officer. He was proceeded ex parte and ultimately, report was submitted by the Inquiry Officer with recommendation to terminate his services. He was terminated from service w.e.f.20.09.1994 vide order dated 23.09.1994 (Annexure P-2).;