Jugraj Singh vs State Of Punjab And Others

Jagmohan Bansal, J

On 16.10.2025, the following order was passed:

“The petitioner through instant petition under Article 226 of the Constitution of India is seeking setting aside of: -

i. order dated 25.08.2009 whereby he was awarded punishment of reduction of one rank (from Head Constable to Constable);

ii. order dated 22.01.2010 whereby Appellate Authority awarded him punishment of stoppage of increment for a period of two years with permanent effect;

iii. orders dated 23.06.2011 and 24.08.2012 whereby his appeals were dismissed; and

iv. order dated 15.05.2013 and 11.06.2014 whereby his mercy appeals were dismissed.

The petitioner joined Punjab Police as Constable on 16.04.1982. He was promoted as Head Constable on 01.08.1992 and at the time of filing petition, was holding rank of Assistant Sub-Inspector. He was subjected to punishment of stoppage of one increment with permanent effect vide order of reduction of rank, however, awarded punishment of stoppage of increment for a period of two years with permanent effect. It was observed that petitioner had no mala fide intention in changing the original report and was forced to do so on the direction of SI Dilawar Singh and Head Clerk Balram Sharma. He presented representation before Director General of Police, Punjab who dismissed the same vide order dated 14.07.2010. He filed mercy petition before the Government which came to be dismissed vide order dated 11.06.2014.

This Court is prima facie of the opinion that order of Senior Superintendent of Police, Jagraon was reviewed after three years. No limitation period has been prescribed under Rule 16.28 of Punjab Police Rules, 1934, however, no quasi-judicial order can be reviewed after reasonable period of limitation which depends upon facts and circumstances of each case.

Learned State counsel seeks time to assist the Court.

Adjourned to 17.10.2025.”

Learned counsel representing the petitioner submits that petitioner has passed away and as per his information, his children are staying out of country. He has no instructions from legal representatives. The petition may be disposed of subject to liberty to move an appropriate application if cause survives.

Disposed of with liberty to the petitioner to move an appropriate application within one year from today, if cause survives.