ALEXIUS MINJ Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The facts of the case are that petitioner Alexius Minz was working as Head Constable in reserved police station Mahasamund. He was served with a charge-sheet dtd. 3/2/2013 (Annexure P-3). The allegations pertain to negligence in checking arms and ammunition and failure to deal with command Guard Constables strictly during the course of discharging function as he was the In-Charge of security guards. The duty was assigned at mini stadium before the republic day ceremony. The charge-sheet shows that the original petitioner was In-Charge of four home-guards and was supposed to check their duties, but he left for his house after assigning the duty and one of the riffles was got stolen and 20 bullets of guard bullets were found missing. Along with petitioner Alexius Minj, four guards were there. According to the State, the said act of the petitioner had caused damage to the reputation of police force.

(3.) The case of the petitioner is that he was only in charge of those four guards and from one of them, riffle and bullets were stolen or found missing, therefore, the charges could not be framed against him at par with others. However, the joint/common charge-sheet containing omnibus allegations was issued to the petitioner. The petitioner filed reply on 15/2/2013 and denied the allegations on the ground that at the same time, he was deployed to perform the security duty at the Cabinet Level Minister, as such, he could not come back on time. The petitioner further stated that they were certain it followed with certain elements which were to inform to the higher officers. When he came back, he found that one of the constable Narendra Yadav, lost his riffle and bullets and it was informed to the higher officers.