ANAND JATAW Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by the order of dismissal from service without departmental enquiry, the present writ petition has been filed.

(2.) Perusal of pleadings would reflect that pursuant to dismissal order dtd. 11/6/2020, the appeal of the petitioner also stood dismissed on 6/12/2021. After rejection of the departmental appeal, the petitioner has preferred the Revision Petition/Review before the respondent No.2 under Regulation 270(4) of the Chhattisgarh Police Regulations. The Revision Petition/Review was filed on 25/1/2022 and till date the same is pending consideration.

(3.) Dismissal of the petitioner was pursuant to petitioner getting implicated in a criminal case in FIR dtd. 8/6/2020 and where the petitioner also was prosecuted for the offence punishable under Sec. 25 of the Arms Act, Sec. 8(3) of Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005 and also under Ss. 381 and 120-B IPC. The petitioner was arrested for the said offence and have to undergo custody for sometime. Meanwhile, the services of the petitioner was suspended vide order dtd. 10/6/2020 and thereafter on 11/6/2020 the services of the petitioner was discontinued invoking Article 311(2) of the Constitution of India. The criminal prosecution initiated against the petitioner finally resulted in his acquittal vide judgment dtd. 13/4/2021 passed by the Chief Judicial Magistrate, Sukma, District Sukma in criminal case No.133/2020.