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Judgment
6 paragraphs · 227 wordsJagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order whereby he has been dismissed from service.
The petitioner was recruited as Constable on 04.06.2012. He was further promoted as Senior Constable. He came to be implicated in FIR No.5 dated 01.03.2023 under Sections 347, 389, 120-B of Indian Penal Code, 1860 and Section 7 of Prevention of Corruption Act, 1988 as amended by Prevention of Corruption (Amendment) Act, 2018 registered at Police Station Vigilance Bureau, District Jalandhar. He was arrested on 01.03.2023 and released on bail on 21.04.2023. He was suspended vide order dated 09.03.2023. He was served charge-sheet on account of aforesaid FIR. He was found guilty in departmental inquiry. He was issued show cause notice dated 03.05.2024 proposing punishment. He filed reply. He was dismissed from service vide order dated 18.02.2025. He filed an appeal before Appellate Authority which came to be dismissed vide order dated 02.06.2025. He preferred revision before Director General of Police, Punjab which has been rejected vide order dated 30.12.2025.
Learned counsel for the petitioner seeks permission to withdraw the petition with liberty to file afresh, if so required on conclusion of trial arising out of aforesaid FIR.
Dismissed as withdrawn with aforesaid liberty.
Pending Misc. application(s), if any, shall stand disposed of.