SHEETAL DAS MAHANT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this petition, the petitioner has challenged the validity of the order dated 27-12-1997 (Annexure P-5) passed by the Superintendent of Police, Bilaspur and the order dated 1-4-2002 (Annexure P-12) passed by the Director General of Police, Raipur.

(2.) THE petitioner was posted as Assistant Sub Inspector at Police Station Shakti Hall, Seepat. THE petitioner was issued a show-cause notice with charge-sheet on 30-11-1997 (Annexure P-3) as under:

(3.) BEING aggrieved, the petitioner filed an appeal before the Deputy Inspector General of Police, Bilaspur Division, Bilaspur on 10-2-1998 (Annexure P-6). The Deputy Inspector General of Police by his letter dated 14-9-1998 (Annexure P-7) having considered all the points raised in the appeal and the enquiry report, held that the departmental enquiry was held in accordance with law after affording sufficient opportunity of hearing to the petitioner. The Appellate Authority accordingly dismissed the appeal.