SHAILENDRA KUMAR BHOI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Through the present writ petition the petitioner is assailing the disciplinary proceedings initiated against the petitioner.

(2.) The allegation against the petitioner is the suppression of fact as regards the petitioner being involved in a series of criminal cases and he also getting convicted in those cases prior to his seeking employment under the respondents.

(3.) A charge sheet was issued as early as on 3/1/2022 and from the perusal of the pleadings it would also reveal that petitioner also has submitted his reply to the said charge sheet vide Annexure P-4 dtd. 28/2/2022. It has been informed by the counsel for the petitioner that there is no further development on the disciplinary front thereafter. The petitioner in the instant case is said to have got implicated in a case where offence registered against him was under provisions of Sec. 13 of the Gambling Act. The petitioner was implicated in cases in crime no.306/2002, crime no. 142/2004, crime no. 334/2006 and in crime no.325/2011. All this were registered in Police Station City Kotwali, Bilaspur. In all the aforesaid crime, the petitioner was inflicted with a fine of Rs.100.00 each. The details of the same has been obtained in the course of collecting criminal antecedents verification at the departmental level.