SUDHIR TIWARI Vs. STATE OF M P

JUDGEMENT

(1.) Since the issue involved in the present matter is squarely covered by the Division Bench judgment and this aspect of the matter has not been disputed by counsel for the State, therefore, with consent the writ petition is heard finally at this stage.

(2.) The petitioner who is working as Inspector in the police department has challenged the charge-sheet dated 12.12.2013 issued by the Dy. Inspector General of Police for conducting the Departmental Enquiry.

(3.) The competency of the Dy. Inspector General of Police to issue the charge-sheet for conducting the Departmental Enquiry has been challenged by counsel for the petitioner on the ground that the issue in this regard has been settled by the Division Bench at Gwalior in W.P. No. 6206/2011(s) [Arun Prakash Yadav Vs. State of M.P. and others] by order dated 28.6.2013 wherein the Division Bench taking note of Regulation 228 of the Police Regulations, has taken the view that the charge-sheet can be issued to the Inspector 2 of police only by the Superintendent of Police.