JAWAHARLAL SONI Vs. STATE OF MP AND ORS.

JUDGEMENT

(1.) The petitioner before this Court has filed this present writ petition being aggrieved by the punishment order dated 18/1/2005 by which a punishment of compulsory retirement has been inflicted upon him as well as the order rejecting his appeal dated 13/1/2006.

(2.) Facts of the case reveal that the at the relevant point of time the petitioner was working on the post of Town Inspector and a complaint was lodged by one Manohar Bohra against the present petitioner. A preliminary enquiry took place on 10/2/2004 and the report was submitted to Superintendent of Police, Ujjain. Thereafter based upon the fact finding enquiry a charge sheet was issued on 31/8/2004 levelling two charges against the petitioner. The petitioner denied the charges levelled against him and enquiry officer was appointed. Enquiry officer has held the charges proved and thereafter disciplinary authority has passed the impugned order inflicting punishment of compulsory retirement on 18/1/2005.

(3.) Learned counsel for the petitioner has straightway referred to the charge sheet and following two charges were levelled against the petitioner :