SHRAVAN KUMAR BALONE Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) This petition filed under Article 226 of the Constitution of India takes exception to the order of punishment of compulsorily retirement dated 22/26/5/2018 (Annexure-P/6) which was affirmed by appellate authority vide order dtd. 9/10/2018 (Annexure-P/8).

(3.) In short, the relevant facts are that the petitioner while working as Sub Inspector received the charge sheet dtd. 28/6/2017 wherein it was alleged that on 6/4/2017, the petitioner was on duty and was found to be under the influence of liquor in a liquor shop. 6/4/2017 was the day of 'Ramnavmi' and aforesaid conduct of petitioner has tarnished the image of the department. The petitioner has allegedly committed misconduct as per Rule 23(d) of M.P. Civil Services (Conduct) Rules, 1965 (Conduct Rules) and Regulations 64(2) and (3) of M.P. Police Regulations (Regulations). The second charge against the petitioner was relating to the past record. It is alleged that petitioner has received 69 minor and 2 major punishments but did not improve his conduct.