MANOJ SINGH CHAUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This petition has been filed by the petitioner Manoj Singh Chouhan, an Assistant Sub Inspector of Police/Reader, posted in the office of respondent No.2 - Superintendent of Police, Dhar, under Article 226 of the Constitution of India against the order dtd. 5/7/2023, and 29/7/2023, passed by the respondent No.2, the Superintendent of Police, District Dhar.

(3.) Vide order dtd. 5/7/2023, a departmental enquiry has been initiated against the petitioner, and vide order dtd. 29/7/2023 the petitioner's application for stay of departmental enquiry has been rejected by the respondent no.2.