DINESH KUMAR DEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the order Annexure-P/4 dated 12/09/2001 whereby the respondents have ordered for recovery of an amount of Rs.1,75,000/- from the salary of the petitioner.

(2.) The challenge also is to the two appeals decided on 08/11/2001 and 07/01/2003 passed by the Inspector General of Police as well as the Director General of Police respectively.

(3.) The facts of the case in brief is that, the petitioner was working as a Constable (driver) at the Reserved Center, Kanker in the police department. On 12/12/2000, he was deputed for dropping some police officers at Raipur and he was ordered to drop these officers in the police metadoor (407) bearing registration No. MP-03-2042.