MAHESHBHAI LAVJIBHAI THAKER Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) In the present writ petition, the petitioner (through his legal heirs) has challenged the order dated 23.4.2007 passed by respondent No.1, by which the petitioner is imposed penalty of placing him in basic pay for one month, and a period from 04.10.2006 till passing of order dated 23.04.2007 is treated as suspension.

(2.) The brief facts giving rise to the present petition are that : -

(3.) The petitioner was appointed as Police Constable on 21.01.1969. Thereafter, on 17.07.1978, he was promoted as Head Constable. After completion of three years on 01.01.1981 he got promotion as Assistant Sub­Inspector and thereafter, he was further promoted to the post of Police Sub­ Inspector on 05.12.1998.