MUKESH KUMAR SAVITA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed this writ petition being aggrieved by the order dtd. 21/9/2023 (Annexure P/2) passed by respondent no.5, whereby, the petitioner has been dismissed from service on account of certain allegations of embezzlement of public funds, established against him. The petitioner has also challenged the order dtd. 22/5/2024 (Annexure P/1) passed by respondent no.4, whereby, his appeal filed against the punishment order was dismissed.

(2.) Facts necessary for decision of this case are that the petitioner was substantially holding the post of Constable and was given officiating charge of post of Head Constable and was posted in the office of Superintendent of Police, Shivpuri. He was working in the salary branch of the office.

(3.) The District Pension Officer, Shivpuri, vide its memo, dtd. 05/09/2023, intimated the office of Superintendent of Police, Shivpuri there are suspicious transactions found in the bank account of petitioner's wife Smt. Sarita Savita. The amount related to the salary and other dues of one Sunil Khemariya and other employees. The petitioner was placed under suspension vide order, dtd. 07/09/2023 and a preliminary enquiry was directed to be conducted by Additional Superintendent of Police, Shivpuri.