SATISH KUMAR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Eve teaser Constable, accused of teasing female while travelling in a bus under the influence of liquor, has filed this writ petition to impugn his termination. A better behaviour certainly can be expected from a person in uniform and the nature of allegations as made against him are to be viewed with more than normal concern.

(2.) The Petitioner would plead his false implication and would say that show cause notice issued to him on 27.11.2006 for misbehaving with a girl and fighting with the driver and conductor of the bus is a made up story.

(3.) On the allegation so made against the Petitioner, he was proceeded against and D.S.P, Tohana, was detailed to hold enquiry. The Petitioner primarily would contest the finding returned by the Enquiry Officer on the ground that the lady accused to have been teased did not support the allegation and that the Petitioner was not subjected to medical examination to check his inebriated state. The Enquiry Officer, however, on the basis of the material found the Petitioner guilty of the allegations, which ultimately led to passing of the order of dismissal, which the Petitioner has now impugned through the present writ petition.