BHOLA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner was employed as Constable and posted at Police Station, Kharora, District Raipur when the petitioner was served a charge-sheet by order dated 9-9-1991 (Annexure 3) containing following charges: .......[VERNACULAR TEXT OMMITED]......

(2.) A departmental enquiry was initiated against the petitioner after having a served list of witnesses, list of documents and memorandum of charges. The petitioner submitted his reply denying all the charges on 17-9-1991 (Annexure 4) enclosing two medical certificates, one issued by private practitioner and Ors. issued by Assistant Surgeon, Civil Dispensary, Kharora, on an ordinary piece of paper. The enquiry officer- Sub-Divisional Officer (Police), Simga, after having examined the case, submitted enquiry report on 23-5-1992 (Annexure 8) holding charge Nos. 1 and 4 as proved and charge Nos. 2 and 3 as not proved.

(3.) The Superintendent of Police, Raipur, disagreeing with the enquiry report on charge Nos. 2 and 3, issued a show-cause notice to the petitioner on 26-5-1992 (Annexure 9). The petitioner submitted his reply to the said show-cause notice vide Annexure 10.