M. P. SHRIVASTAVA Vs. INSPECTOR

JUDGEMENT

(1.) This writ petition by M P Shrivastava, who has been dismissed from service, after holding of a departmental enquiry under Rule 14(3) of the Madhya Pradesh Civil Services(Classification Control and Appeal) Rules, 1966 on charges of series misconduct, by an order of the Inspector-General of Police, dated 16-2-1972, which has been upheld in appeal, by the State Government by its, order, dated 15 1-1974, raises two grounds viz:-

(2.) Rule 14(8) of the Madhya Pradesh Civil Services (Classification Control and Appeal) Rules, 1966 reads as follows

(3.) In the instant case, there is no infraction of Art. 311(2) of the Constitution It is not suggested that the petitioner was not afforded a reasonable opportunity of showing cause against the action proposed to be taken against him. On the contrary the record clearly shows that he Lad more than adequate opportunity of meeting the charges. The nature of allegations wore such that the petitioner merited dismissal from service. The order of dismissal from service passed by the Inspector General of Police, dated 16-2-1972, therefore, does not warrant any interference.