STATE OF GUJARAT Vs. MAHADEVBHAI FULJIBHAI CHAUDHARI

JUDGEMENT

(1.) ADMIT. Mr.Sanat Pandya, learned advocate waives service of admission on behalf of the respondent- original petitioner.

(2.) With the consent of learned advocates appearing for the respective parties and considering the facts and circumstances of the case, the present appeal is taken up for final hearing today.

(3.) Short facts, arising from the record, are as under: The respondent, who was working as Police Inspector at Kapadvanj Town Police Station between 09/10/2014 to 31/07/2017, within his territorial jurisdiction, having prior information, a car was intercepted and ultimately found that english liquor worth Rs.1,70,400.00 was being transported. Considering the aspect, he was charge-sheeted by the authority on the ground that he was not vigilant towards his duty as police inspector. After following the procedure, minor punishment of warning was given to the present respondent. During the interregnum period, cases of other similarly situated police inspectors were considered for promotion, however because of said minor punishment, his case was not considered. Hence, the original petitioner has filed a writ petition and following prayers have been made: