- (1.) This petition seeks quashing of order dated 26.9.2005, Annexure P. 1, dismissing the petitioner from service.
(2.) Case of the petitioner is that he was employed as Lineman with the Punjab State Electricity Board. He was convicted on 7.3.2001 for forgery and appeal against the said order was dismissed. However, his sentence was suspended on 26.7.2005 by this Court in Criminal Revision No. 963 of 2005. Still, he has been dismissed from service for the conduct leading to his conviction.
(3.) Contention raised on behalf of the petitioner is that the impugned order was illegal in view of DB judgment of this Court in Rajinder Singh V/s. Board of School Education, Haryana and another, 1996 4 RSJ 417.;