MANGAL SINGH Vs. THE STATE

JUDGEMENT

(1.) PETITIONER Mangalsingh s/o Gayadin was employed as a head -constable at Afzalpur police station, District Mandsaur. A complaint was made against, him to the District Superintendent of Police by one Shivsingh Rajput of village Lodh that he had ill -treated the complainant and had demanded a bribe from him.

(2.) THE District Superintendent of Police after mailing an enquiry found the allegations to be well -founded and was of the opinion that his dismissal from service was an appropriate punishment. He however took into consideration his length of service and directed his reduction in rank to the position of a constable for a period of two years.

(3.) THE present petition under Articles 226 and 227 of the Constitution of India was filed on behalf of the Petitioner mainly on two grounds which alone were pressed before us.