SANJAY DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned senior counsel/counsel for the parties.

(2.) Leave granted.

(3.) The present appeal is directed against the Judgment and Order dtd. 21/9/2022 (hereinafter referred to as the "Impugned Judgment") rendered by a learned Single Bench of the High Court of Madhya Pradesh at Jabalpur (hereinafter referred to as the "High Court") in MCRC No. 43998 of 2022, in which a finding, albeit prima facie, of being guilty of dereliction of duty against the appellant has been recorded. Further, it was observed in the Impugned Judgment that the appellant is not fit to be assigned any important responsibility in the Police Department and is unfit to hold any responsible post. It has further been noted that the Superintendent of Police, Katni had already line-attached the appellant and was initiating enquiry for imposition of major penalty, for which he would get conducted a preliminary enquiry by the Additional Superintendent of Police and forward the report to the Disciplinary Authority for imposition of a major penalty.