ANIL TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this petition, the petitioner challenges the validity of the order dated 30-5-2001 (P-1), passed by the Superintendent of Police, Raigarh, whereunder punishment of withholding of one increment with cumulative effect, having the effect on revision of pay and pension etc. was imposed and the order dated 26-2-2003 (P-2), passed by the Secretary, Government of Chhattisgarh, Department of Home Affairs, through the Assistant Director General of Police (Discipline/Complaint), Police Head Quarter, Raipur, Chhattisgarh, whereby the petition filed by the petitioner was dismissed.

(2.) THE indisputable facts in nutshell are that the petitioner was working as Sub Inspector in General Category in the Police Department. During his service, the petitioner was awarded a major punishment of withholding of one increment with cumulative effect on finding him guilty of misconduct. THE petitioner was suspended vide order dated 29-6-2000 (P-7) contemplating enquiry against him.

(3.) THE preliminary enquiry was conducted by the Sub-Divisional Officer (Police) and in the enquiry he found that out of 7 charges, charge Nos. 2, 3 and 6 were proved and charge No. 7 was partly proved, whereas charge Nos. 1, 4 and 5 were not proved.