ARVIND KUMAR SAMADHIA Vs. STATE OF M.P.

JUDGEMENT

(1.) AS all the aforesaid writ petitions involve similar and identical issues, therefore, they are heard and decided together concomitantly with the consent of the learned counsel appearing for the parties.

(2.) PETITIONERS who are Inspectors working in the Police Department have filed this petition being aggrieved by the issuance of a charge sheet proposing initiation of disciplinary proceedings by the Deputy Inspector General of Police/Inspector General of Police.

(3.) A similar issue came up before the Gwalior Bench of this Court wherein the matter was referred for decision before a Division Bench in the case of Arun Prakash Yadav V. State of MP & Ors. decided on 28th June 2013 alongwith the question of the correctness of the decisions rendered in the case of N. K. Pandey V. State of M.P . I.L.R. (2011) MP 2168 and Dalchand Ahirwar Vs. State of M.P. I.L.R. (2012) MP 902 and the Division Bench has recorded its conclusions in paragraphs 14, 28 and thereafter summarized the same in paragraph 36 in the following terms : -