JASHWANT MINJ Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the disciplinary proceedings which has been initiated against the petitioner.

(2.) The brief facts relevant for the disposal of the present writ petition are that the petitioner in instant case got implicated in a criminal case in crime No. 128/2018 registered at Police Station Kotwali District South Bastar, Dantewada. The petitioner was charged for the offence punishable u/s 376 and 506 of IPC. The petitioner was initially arrested and subsequently was released on bail and the criminal case is already put to trial before the concerned Criminal Court. Meanwhile, the department decided to proceed against the petitioner by initiating the disciplinary proceedings, a charge-sheet to this effect was issued on 5/4/2019 (Annexure P/2).

(3.) The nature of charges in the charge-sheet in the departmental enquiry for ready reference are reproduced here-in-under:-