N K PANDEY Vs. STATE OF M P

JUDGEMENT

(1.) Petitioner calls in question the propriety of the charge-sheet dated 21-6-2010 in this petition under Article 226 of the Constitution of India.

(2.) Petitioner is an Inspector in Police Department and has been charge-sheeted that while posted as Station House Officer, Police Station, Sarai, District Singrouli on 17-9-2008 he did not lodge the full report regarding the complaint of rape of complainant's daughter and instead lodged a false report in Rojnamcha Sanha No. 148 to the effect that 3 pages of book No. 102 from page 23 are missing.

(3.) The charge-sheet since has been served by the Inspector General of Police, Rewa Zone, Rewa, the petitioner questions his competency to serve the charge-sheet, on the ground that the petitioner is the Gazetted Designated Officer and his Appointing Authority is the State Government and the charge-sheet could be served only by the Appointing Authority as per Rule 13 of M.P. Civil Service (Classification, Control and Appeal) Rules, 1966.