STATE OF KARNATAKA REP BY ITS SECRETARY HOME DEPARTMENT VIKASA SOUDHA, THE DIRECTOR GENERAL AND INSPECTOR GENERAL OF POLICE AND THE SUPERINTENDENT OF POLICE (RAILWAYS) Vs. SRI MALLESH

JUDGEMENT

(1.) RESPONDENT was appointed as Railway Police Constable on 20.12.1982. After his appointment he was deputed to KSPTS, Channapatna for basic police training. But he left without completing his training and resigned from the post of Police Constable in the month of September, 1983. In the meanwhile, the respondent had applied to the post of Civil Police Constable and he was selected. The respondent reported for duty as Civil Police Constable in Chickpet Police Station on 13.9.1983. From 13.9.1983 to 28.6.1984, the respondent worked in Chickpet Police Station as Civil Police Constable. He was discharged from service as Civil Police Constable as per the Probation Rules, 1977 on 28.6.1984 inasmuch as his work was found unsatisfactory. In other words, the respondent was discharged from service during his probationary period. After his discharge as a Civil Police Constable, the respondent once again approached the Railway Police Authorities on 12.10.1984 to take him back to duty by withdrawing his resignation as his resignation was not accepted as on 12.10.1984. The Railway Police Authorities, reinstated the respondent into service w.e.f. 16.10.1984. He worked as Railway Police Constable for 20 years thereafter.

(2.) THOUGH a common charge is laid against the respondent, it can be divided in three parts: -