MAHENDRA PRATAP SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THE decision in this petition shall also dispose of Misc. Petition No. 376 of 1982 {mahendra Pratapsingh v. State of M. P. and four others) arising out of the order of dismissal dated 17-3-1981 having its origin in departmental proceedings against the petitioner regarding his misconduct on 14-12-1980 between 4. 30 p. m. and 7. 15 p. m. The grounds raised therein are also substantially the same as raised in this petition.

(2.) BY this petition under Article 226 of the Constitution, the petitioner prays for quashing the order (Annexure F) of 1-4-1981 of the Deputy inspector General of Police, Indore Range, Indore (respondent No. 3)dismissing the petitioner from his employment, and directing him and the other respondents (Nos. 1 and 2) to continue his employment uninterrupted with all the intervening benefits, and the costs of the petition.

(3.) THE petitioner Mahendra Pratap Singh was appointed as a Sub-Inspector in 1971. On 16-12-1980 when he was acting as a Sub-Inspector at the Control Room, Central Kotwali, Indore, he was suspended. On 18-12-1980, the Superintendent of Police, District Indore (respondent No. 4)initiating a departmental inquiry against him charged him with the shouting of unbecoming slogans at the Police Station, Palasia on 14-12-1980 at 12. 30 noon, causing obstruction in the recording of the report by the Head moharrir there and unauthorizedly using a police van No. M. P. P. 1798.