UPENDRASINH RANJITSINH SARVAIYAA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Hriday Buch for the petitioner and learned Assistant Government Pleader Mr.Manan Mehta for the respondent - State and its authorities.

(2.) By filing the present petition, petitioner has prayed to set aside order dated 26th September, 2018 passed by the Secretary, Home Department - respondent No.1 herein whereby the appeal of the petitioner came to be dismissed. The appeal was directed against order dated 02nd April, 2018 passed by respondent No.2 - Director General of Police, Gujarat State, whereby respondent No.2 authority passed punishment on the petitioner placing the petitioner below three years in the minimum of the pay-scale. The said order is also prayed to be set aside.

(3.) The facts stated by the petitioner may be summarised. Petitioner was appointed as Constable in the State Reserved Police Force in June, 2001, whereafter he came to be selected as Mounted Police in January, 2010. He came to be posted at Bhavnagar. Along with one Kanaksinh Sujansinh Gohil, petitioner came to be implicated in a criminal case under the Atrocity Act.