GAJENDRA SINGH BHADORIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed this writ petition challenging the order dtd. 05/02/2021 passed by the Inspector General of Police, Gwalior Zone, Gwalior, whereby exercising powers under Regulation 270(4) of the M.P. Police Regulations, the punishment of compulsory retirement has been imposed upon the petitioner on account of certain allegations of misconduct found proved in the department enquiry.

(2.) The petitioner at the relevant time was posted as Assistant Sub- Inspector in the office of the Superintendent of Police, Gwalior. Initially he was served with a charge-sheet on 07/08/2014, whereby four charges were levelled against him. The charges related to showing favour to Constable-Avatar Singh in the matter of his promotion to the post of Head Constable. The charges are discussed in detail in the later part of this order. At this stage, it is sufficient to mention that the departmental enquiry was conducted by the Additional Superintendent of Police, City (West), Gwalior. In his report dtd. 10/03/2016, the charges were found proved against the petitioner.

(3.) The respondent no.3, being disciplinary authority, forwarded a copy of the report to the petitioner and he was asked to submit his explanation to the findings recorded by the Enquiry Officer. The petitioner submitted his explanation on 24/02/2016. Thereafter, respondent no.3 passed the impugned order dtd. 10/03/2016 thereby imposing punishment of stoppage of one increment for a period of one year with cumulative effect.