MANOJ VERMA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) BY this petition under Article 226 of the Constitution of India, challenge is made to legality and validity of the charge sheet issued by the Superintendent of Police, Jabalpur served on the petitioner at Gwalior where he is posted, in relation to alleged misconduct committed while he was posted at Jabalpur, with covering letter of Superintendent of Police, Gwalior dated 05/05/2014.

(3.) BESIDES , it is further submitted that petitioner is working as Reserve Inspector and, therefore, even if the Superintendent of Police is competent to issue charge sheet to the Inspector, the petitioner not being falling in the cadre of Inspector but Reserve Inspector, the Superintendent of Police is not competent to issue the charge sheet against the petitioner. It is further submitted that the petitioner has acquired the status of a Gazetted Officer by orders dated 11/04/2008 and 18/12/2008 (Annexure P/9) issued by the respondents' and, therefore, Madhya Pradesh Police Regulations (hereinafter referred to as the Regulations) are not applicable for initiating the disciplinary proceedings against the petitioner.