TARUN KUMAR MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is directed against the issuance of charge-sheet dtd. 16/1/2020 and supplementary charge-sheets dtd. 15/5/2020 and 14/1/2021 to the petitioner by the authority, not competent to do so.

(2.) The main thrust of challenge to the charge-sheets is about its issuance by the authority, not having competence to do so. Further, the issuance of charge-sheets is assailed on the ground that the charges levelled therein are vague and insufficient to constitute any misconduct against the petitioner.

(3.) Shri Pushpendra Yadav, learned counsel appearing for main contesting respondents No.2 and 3, on the basis of reply submitted on behalf of these respondents alongwith the documents tried to convince this Court about the competence of the authority justifying that the charge- sheets have been issued by the competent authority.