LAKHAN LAL NAYAK Vs. MINISTRY OF HOME AFFAIRS

JUDGEMENT

(1.) THIS petition is filed by the petitioner, who was Constable in General Railways Police. On 5-10-1993, the petitioner was found in drunken condition and misbehaved one Prakash Maheshwari and his friends. Prakash Maheshwari and his friends lodged an FIR (Annexure P-1) in the General Railway Police, Raipur on the same day alleging that the petitioner demanded money and wine impersonating himself as CID Officer. The petitioner further assaulted one Bhagwan Yadav.

(2.) PURSUANT to the said FIR dated 5-10-1993, the Superintendent of Police, Railways, Raipur suspended the petitioner from his service on the ground that the petitioner had misbehaved with the public in drunken condition and abused and assaulted some of the persons at Railway Station, Raipur.

(3.) THE petitioner submitted his reply to the charge-sheet dated 10-12-1993 (Annexure P-4), vide letter dated 26-12-1993 (Annexure P-5). The petitioner sent a letter to the enquiry officer that since the case has been committed to the trial, the enquiry be stayed, but the enquiry continued.