GOVIND MANE Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER was working on the post of Constable in the 1st Battalion of SAF under the Home (Police) Department of the State Government.

(2.) A charge-sheet dated 7-12-1995 was issued to him alleging therein that in the intervening night of 19th and 20th November, 1995 while he was on duty at Chief Minister's Bungalow at Bhopal he gagged the mouth of one labourer Smt. Santibai w/o Gotriharam while she was sleeping in the premises which was under construction in the said Bungalow. It was alleged that he after lifting her took her to the adjoining room and misbehaved with her. The petitioner replied the said charge-sheet and denied the charges. The Enquiry Officer was appointed and in the departmental enquiry evidence of the departmental witnesses were recorded who deposed against the petitioner. In the enquiry, the petitioner in his cross-examination admitted the guilt. After considering the evidence 1 the Enquiry Officer held the petitioner guilty of the charges. 1

(3.) THE disciplinary Authority after considering the petitioners reply instead of inflicting upon him the proposed penalty of dismissal from service, awarded penalty of lowering his pay to the minimum of his pay scale of Constable for a period of three years.