PRAKASH CHAND JAIN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The correctness and sustainability of the verdict passed by the learned Single Judge declining interference with regard to the punishment imposed upon the appellant, as affirmed by the Appellate Authority, is the subject matter of challenge in this appeal.

(2.) Heard Mr. Malay Shrivastava, learned counsel for the appellant and Ms. Richa Shukla, Dy. G.A. for the Respondents.

(3.) The sequence of events reveals that the appellant, on satisfying his credentials, got selected and appointed as a Police Constable in the State Police way back in the year 1981 and was continuing as above. While so, according to the appellant, he could not attend his duties properly by virtue of some serious ailments, besides the serious ailments to his son as well.