JANMEJAY SACHAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Counsel for the parties and perused the record.

(2.) This petition has been filed challenging the adverse entry dated 28.8.2002 awarded to the petitioner by the then Senior Superintendent of Police, Allahabad and order dated 9.12.2002 passed by the Inspector General of Police, Allahabad Zone, Allahabad. The petitioner has also prayed a writ to grant him all consequential benefits including the benefit of promotion to the post of Inspector.

(3.) In brevity, the facts of the case are that when the petitioner was posted at Police Station Shankargarh, district Allahabad as Station Officer, a complaint was lodged by one Sri Satyendra Kumar Singh S/o Sri Bhanwar Singh, R/o Qasba and P.S. Ratanpuri, District Muzaffarnagar falsely implicating him in a wire theft case to extract his invested money. An enquiry was conducted into the matter. After enquiry report was submitted by the Enquiry Officer to the effect that there was no material and evidence against the petitioner and he has been falsely implicated by the complainant to extract his invested money, and then Senior Superintendent of Police, Allahabad vide his order dated 19.6.2002 exonerated the petitioner from all the charges levelled against him. Thereafter the petitioner served as a Sub-Inspector under the successor Senior Superintendent of Police, Allahabad Sri P.K. Tiwari during the period from 23.4.2000 to 16.7.2001. He was also given additional charge of Manda and Shankargarh Police Stations.