VIDHYA KISHOR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ram Charitra Pandey, learned counsel for the petitioner as well as Sri Sandeep Chandra, alongwith Sri Sandeep Sharma, learned Standing Counsel for the State respondents and Sri Raj Kumar Upadhyaya, learned counsel appearing for respondent no. 6.

(2.) It has been submitted by learned counsel for the petitioner that petitioner was working on the post of Circle Officer in District - Rampur at the relevant point of time has approached this Court assailing an order of punishment dtd. 11/8/2023, passed against him in disciplinary proceedings whereby he has been inflicted with punishment of reversion to the original post (Mool Pad).

(3.) It has been next submitted by learned counsel for the petitioner that while the petitioner was posted as Circle Officer at district Rampur, disciplinary proceedings which related to an incident occurred on 5/4/2021, where one Smt. Sadhna Singh R/o district Bareilly gave an application to the Circle Officer (petition) on 5/4/2021 at Police Station - Police Lines for lodging first information report, but the petitioner did not take any action on the said application. Subsequently, complainant moved an application to the Superintendent of Police, Rampur and also to the higher officials, but still first information report was not lodged and it is only subsequently, when Superintendent of Police was transferred that the said first information report was lodged as Case Crime No. 404 of 2021, under Ss. 376D, 323, 326, 506, 406 IPC, at Police Station - Ganj, District - Rampur.