BISMILLAMIYA CHHOTUMIYA MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Rashmin Makwana, learned advocate for the petitioner and Mr. Kurven Desai, learned AGP for the respondent State.

(2.) In this petition, under Article 227 of the Constitution of India, the petitioner has challenged the orders dtd. 9/9/2019 passed by the Joint Commissioner of Police, Ahmedabad as well as the the order dtd. 12/6/2020 passed by the Commissioner of Police, Ahmedabad and so confirmed by the revisional authority i.e. Director General of Police, Gandhinagar on 17/3/2021.

(3.) The facts in brief would indicate that the petitioner was issued a charge-sheet while he was working as an Assistant Head Constable. The charge against the petitioner was that on 27/5/2015 he was found in a drunken condition near J.D. Nagarwala main gate in Shahibaug. Within his possession was found Special Deluxe brand of whiskey 200ml. After due inquiry on the basis of the charge-sheet the disciplinary authority by the order dtd. 9/9/2019 imposed a penalty of reduction of pay for three years without future effect. On appeal and revision the order was modifed and reduced to two years without future effect.