NARENDRA KUMAR JAIN Vs. STATE OF M. P.

JUDGEMENT

(1.) The present writ appeal is arising out of judgment dated 30/11/2018 passed in Writ Petition No.18321/2017 by the learned Single Judge.

(2.) The facts of the case reveal that the appellant before this Court has filed a writ petition being aggrieved by issuance of charge sheet dated 16/03/2018 by the respondents. He was appointed on the post of Sub Inspector on 31/03/1982 and was promoted to the post of Inspector in the year 2005. He was further promoted to the post of Deputy Superintendent of Police.

(3.) While the petitioner was at Mandsaur, one Ram Niwas Patidar on 22/03/2012 submitted a complaint stating therein that the petitioner has demanded a sum of Rs.20,000/- as illegal gratification to settle the dispute. An inquiry was conducted in the matter and the Superintendent of Police, Mandsaur took a decision to initiate Joint Departmental Inquiry against the petitioner and one Head Constable namely Vinay Tiwari. A joint charge sheet was issued on 18/04/2012.