MANMOHAN SINGH Vs. HOME DEPARTMENT

JUDGEMENT

(1.) Counsel for the petitioner submits that the issue involved in the present case regarding imposition of minor punishment without holding an inquiry under Rule 16 of Madhya Pradesh Civil Services (Classification Control Appeal Rules, 1966) (in short referred as "Rules 1966") has been decided by a Co-ordinate Bench at Gwalior by order dtd. 4/9/2019 in W.P. No.18375 of 2019 (Rajendra Kumar Sharma vs. State of M.P.) after referring to the judgments of the Supreme Court and the orders of Co-ordinate Bench.

(2.) With the consent of the parties the matter is heard finally.

(3.) The petitioner is working as Head Constable in the Police Department. At the relevant time he was posted in District Khargone. One case Crime No.779 of 2020 was registered under Sec. 4-A of the Gambling Act at Police Station Khargone. It was alleged that the petitioner and five other Police Officers had unlawfully provided shelter to the gambling activity. Consequent to the order dtd. 3/12/2020, the petitioner and other police officers were placed under suspension by order dtd. 15/1/2021. The order of suspension was revoked. A show-cause notice dtd. 2/2/2021 was issued to the petitioner for imposition of punishment as to why the disciplinary proceedings be not initiated against the petitioner and other five Police Officers by Superintendent of Police, Khargone. The petitioner has filed the reply to the said show-cause notice.