BHAGWANDAS AHIRWAR Vs. STATE OF M P

JUDGEMENT

(1.) THIS order shall also govern the disposal of Misc. Petition no. 252 of 1981 (Mahesh Kumar Sharma v. State of M. P. and another) filed on 7-8-1981 as they involve common question.

(2.) BY the petition under Article 226 of the Constitution of India the petitioner Bhagwandas seeks quashing of the order dated 25-1-1983 passed by the Deputy Inspector General of Police, Indore in a Departmental enquiry whereby he has been compulsorily retired from service and of the appellate order dated 25-6-1983 passed by the Inspector General of Police, Bhopal.

(3.) IT is not in dispute that the said petitioner was, in 1956, appointed by the Inspector General of Police as Sub-Inspector of Police The Additional Superintendent of Police, Indore on 7-21981 inflicted on the petitioner the punishment of censure. Subsequently on 27-3-1982 the Deputy inspector General of Police, Indore acting under Regulation 270 of the police Regulations revising that order directed that a Departmental Enquiry be held against the petitioner. Ultimately charge-sheet dated 2-4-1982 was served on him and by the impugned order passed by the Deputy Inspector general of Police he was compulsorily retired from service.