MOHAN LAL PATEL Vs. STATE OF C.G.

JUDGEMENT

(1.) The short question involved in this writ petition is whether the Inspector General of Police is empowered by Regulation 223 read with Regulation 214 of Chhattisgarh Police Regulation (in short 'The Regulations') to impose a penalty of stoppage of one increment with cumulative effect.

(2.) The aforesaid question has arisen for consideration on the following factual backdrop;

(3.) Learned counsel for the petitioner would submit that by virtue of Regulation 223(c) read with Regulation 214(ii) of the Regulations, the Inspector General of Police is not authorised to impose the penalty of stoppage of one increment with cumulative effect, therefore, the order impugned is liable to be set aside. To buttress his submission, he relied upon the order passed by this Court in the case of M.L. Patel Versus State of Chhattisgarh & Others, 2021 : CGHC : 26513. bearing Writ Petition (S) No.37 of 2012. He would further relied upon the circular dtd. 10/10/2008 issued by the Director General of Police in support of his submissions.