RAMKRISHNA MISHRA Vs. STATE OF M P

JUDGEMENT

(1.) Punishment of stoppage of one increment with cumulative effect inflicted by order dated 13-7-2010 passed by Deputy Inspector General, Rewa Range, Rewa, in exercise of his suo motu revisional power under Police Regulation 270 is being questioned in the petition.

(2.) Petitioner, a Sub Inspector, in the Police Department, in respect of the dereliction of his duty while posted as Incharge Police Station Baheri, District Sidhi was charge- sheeted on 4-12-2008.

(3.) Denial of charges by the petitioner led to initiation of regular Departmental Enquiry which culminated into recording of finding of no guilt by the Enquiry Officer who submitted the enquiry report on 18-6-2009. The Disciplinary Authority, i.e., the Superintendent of Police exonerated the petitioner of the charges by order dated 23-6-2009.