R.S. Madan, J. - (1.) This order will dispose of CWP No. 7746 of 2006 by which the petitioner has impugned the quashing of order dated 28.4.2005 (Annexure P -13) passed by respondent No. 4 by which the petitioner's service has been dismissed in a totally illegal and arbitrary manner without any application of mind as well as order dated 29,8.2005 (Annexure P -15) passed by respondent No. 3 in appeal filed by the petitioner and order dated 20.2.2006 (Annexure P -16) by which the mercy petition filed by the petitioner before respondent No. 1 has been rejected.
(2.) Brief facts of the case are that petitioner Satpal Khan was selected as a constable in Haryana Police and he was sent for training at Mudhuban, Karnal on 17.6.2002, where he was supporting beard and there was no objection from any corner qua the keeping of beard by the petitioner by any authority. The petitioner was issued two photo identity cards duly signed by the D.G.P. Haryana wherein his full grown beard has been shown without any objection. One identity card was given to the petitioner at the time of his training i.e. when the petitioner was in the Police Training College, Madhuban, Karnal and in the photograph pasted on that card, the petitioner, has been shown with full beard. It is the case of the petitioner that right from the date of his initial appointment and submission of form for a selection of the constable in Haryana Police he was supporting beard and there was no objection raised by any officer of Haryana Police at any stage qua the keeping of the beard by the petitioner. All facts were to the knowledge of the respondents that the petitioner is supporting full grown beard right from the first day of his selection as constable, which is clear from the photocopies of identity cards (Annexure P -l).
(3.) During the period the petitioner had served in Haryana Police, he was awarded Commendation Certificate for displaying good work with honesty, fidelity and was given a cash reward of Rs. 50/ -, vide Annexure P -2.;