BASANTI GAUR Vs. STATE OF M P

JUDGEMENT

(1.) Petitioner was working on the post of Sub-Inspector (M) in the Home (Police) Department of the Government of M. P. She is aggrieved by the order dated 23-1-2007 (Annexure P/9) by which she was ordered to be reverted from the post of Sub Inspector (M) to the post of Assistant Sub Inspector (M) issued by the fifth respondent, the order dated 14-3-2007 (Annexure P/12) issued by the fourth respondent by which she was retired compulsorily, the appellate order dated 8-5-2007 (Annexure P/13) issued by the third respondent as also the order dated 10-7-2007 (Annexure P/15) issued by the second respondent.

(2.) Briefly stated a complaint dated 7-6-2004 was made against the petitioner by the sixth respondent alleging therein that she had demanded and accepted in piecemeal bribe amount of Rs. 35,000/- from the sixth respondent for appointment of the sixth respondent's son on compassionate basis in place of her husband who died in harness.

(3.) On receipt of the aforesaid complaint a preliminary enquiry was held against the petitioner. On consideration of the preliminary enquiry report dated 29-11-2004(Annexure P/2) in which she was found guilty a show cause notice was issued to her. After receipt of the reply to the showcause notice, the fifth respondent, Superintendent of Police, Dewas vide order dated 13-9-2005 (Annexure P/4) imposed upon the petitioner penalty of censure.