IRFAN AHMED Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by the order dated 12.6.2015 passed by Superintendent of Police, Rajgarh and appellate order dated 11.8.2015 passed by Inspector General of Police, SAF, Bhopal whereby the punishment of stoppage of one increment with cumulative effect has been imposed.

(2.) Facts of the case, in short, are as under :

(3.) Shri Prasanna P. Bhatnagar, learned counsel for the petitioner has submitted that when the Enquiry Officer has given clean chit to the petitioner, then the petitioner ought to have been discharged from the charges by dropping the Departmental Enquiry.