HANIFBHAI HASAMBHAI MULTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by the petitioner under Article 226 of the Constitution of India for the following reliefs:-

(2.) The facts of the petition, in nutshell, are that the petitioner was employed as Unarmed Police constable in the year 1984 and was serving in Surat city and thereafter he was transferred from Surat city to Rajkot on 7/11/2001 on account of secret report / information received by the Commissioner of Police Surat city. That the petitioner preferred Special Civil Application No.11025 of 2011 challenging the transfer order before this Court whereby this Court (Coram: Hon'ble Mr.Justice P. P. Majmudar) rejected the petition on 20/1/2002. Thereafter, the Commissioner of Police Rajkot city issued charge-sheet to the petitioner for departmental inquiry on two grounds i.e. (i) for unauthorized absence on duty of 715 days and (ii) for taking part in Student Islamic Movement of India and he was suspended from the service w.e.f. 24/10/2003. The Police Commissioner, Rajkot city i.e. Disciplinary Authority dismissed the petitioner from the service vide order dtd. 30/8/2008. Thereafter, the petitioner preferred appeal before the Director General and Inspector General of Police, Gujarat State and no any decision was taken in appeal, he preferred Special Civil Application No.2069 of 2012 for appropriate direction to decide the appeal as expeditiously as possible. This Court (Coram: Hon'ble Mr.Justice R. M. Chhaya) has disposed of the petition on 14/2/2012 and directed the concerned authority to decide the appeal on its merits as expeditiously as possible but not later than 31/5/2012. Thereafter, respondent No.2 has dismissed the appeal and against the order of dismissal of appeal, the petitioner has preferred revision application before respondent No.1, which was also dismissed and confirmed the order of the concerned authorities.

(3.) Being aggrieved and dissatisfied with the impugned orders, the present petition is preferred.