HANUMAN PRASAD SHARMA Vs. STATE OF MP

JUDGEMENT

(1.) THIS appeal has been filed under section 2(1) of the MP Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, calling in question tenability of an order -dated 29.3.2007 passed by the writ Court in W.P. No. 23073/2003.

(2.) FACTS in brief, necessary for deciding this appeal, goes to show that the appellant was appointed in the Police Department, as a Constable, in the year 1965. He was promoted as a Head Constable in the year 1975 after passing the requisite examination. It is stated that he had an unblemished service record and various awards were also conferred upon him vide Annexures A/4 and A/5. He was also considered for promotion to the post of Sub Inspector, but for want of post in the year 1981, after passing the departmental examination, he could not be promoted.

(3.) BE it as it may be, the facts that have come on record goes to show that based on certain allegations leveled against him a charge -sheet was issued to him on 13.3.1981 and the three allegations leveled against him in the charge -sheet reads as under: