PRAHLAD ANGURE Vs. STATE OF C.G.

JUDGEMENT

(1.) Invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, the petitioner herein has called in question the constitutional validity of Regulation 270 of the Chhattisgarh Police Regulations enacted under the provisions of the Police Act and also in exercise of powers under Article 309 of the Constitution of India.

(2.) The aforesaid challenge has been made on the following factual backdrop: -

(3.) The petitioner herein was working as Head Constable. He was subjected to disciplinary proceeding by the Superintendent of Police/disciplinary authority and upon full-fledged disciplinary proceeding, by order dtd. 19/7/2016, the disciplinary authority has reverted him to the post of Constable. Feeling aggrieved against the order or reversion, the petitioner preferred appeal before the appellate authority i.e. the Inspector General of Police, however, the Department did not prefer any appeal against the imposition of penalty of reversion to the petitioner herein and in the appeal preferred by the petitioner, the Inspector General of Police issued notice for enhancement of punishment in exercise of power under Regulation 270 of the Police Regulations exercising suo motu revisional power to which the petitioner submitted reply on 8- 10-2016 upon consideration of which, the Inspector General of Police exercising revisional power conferred under Regulation 270(1), dismissed the petitioner from service. His mercy appeal has also been dismissed by order dtd. 9/10/2017 passed by the Director General of Police.