AMRITA SOLANKI Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner before this Court has filed present petition being aggrieved by initiation of the Departmental Enquiry against her.

(2.) The facts of the case reveal that the petitioner was appointed as a Sub Inspector of Police in the year 2007 and was posted in the year 2008 at Police Station - Kotwali, Rajgarh (Biaora). The petitioner was appointed by an order dated 21/02/2007. She was posted to various places from time to time and she was deputed for election duty on 22/11/2013 by respondent No. 4 - Superintendent of Police, Rajgarh (Biaora).

(3.) On 23/11/2013, while the petitioner was on duty at about 00:30 hours, one Mr. Gayaprasad (IAS) was stopped by the petitioner, who was travelling in a vehicle bearing registration number MP-04-TA-1892. There was a red beacon also over the vehicle.