ANANT PURWAR Vs. RASHTRIYA

JUDGEMENT

(1.) Heard the learned counsel for the Appellant and learned Standing Counsel for Respondent Nos. 1 to 3.

(2.) Notice to the Respondent No. 4 is dispensed with, in view of the fact that the Respondent No. 4 is none other than the co- employee and author of the complaint, on the basis of which, departmental proceedings have been initiated. It is also not in dispute that the Respondent No. 4 had also lodged an independent complaint with the jurisdictional police resulting in the registration of the complaint as FIR No. 7 of 2024, dtd. 2/2/2024 of Steel Plant Police Station, Visakhapatnam Commissionerate.

(3.) Pursuant to the information by the Respondent No. 4, a complaint came to be registered invoking provisions of Sec. 3(1)(r), 3(1)(s) of the SCs and the STs (POA) Act. The complaint lodged by the Respondent No. 4 within the jurisdictional police reads as under: