SEEMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking writ of certiorari for quashing impugned order dated 04.03.2020 (Annexure P-2) vide which regular departmental inquiry has been ordered by respondent No. 3 and chargesheet dated 10.04.2020 (Annexure P-3) vide which respondent No. 4 has initiated the departmental inquiry on the basis of FIR No. 218 dated 01.03.2020, under Section 7/13 of Prevention of Corruption Act, 1988 registered at Police Station Model Town, Panipat (Annexure P-1).

(2.) The brief facts of the case are that the petitioner joined the services of the respondent department on 23.02.2002 as lady Constable and was promoted as Head Constable on 08.05.2012 and was further promoted as ASI on 28.10.2016. She was working under respondent No.3- Superintendent of Police, Panipat. There was no adverse entry against the petitioner in her entire service record of 18 years except one censure which was given on account of delay in submitting the charge-sheet. However, one FIR No. 218 dated 01.03.2020 under Section 7/13 of the Prevention of Corruption Act, 1988 was registered at Police Station Model Town, Panipat (Annexure P-1) against her.

(3.) The allegation in the said FIR (Annexure P-1) is that petitioner had demanded Rs.5,000/- from Rakesh Kumar for exonerating his mother from the FIR got registered by his wife. The petitioner was placed under suspension vide order dated 04.03.2020 (Annexure P-2) and thereafter regular departmental inquiry was initiated against her by respondent No.3. She was reinstated in service vide order dated 24.07.2020 w.e.f. 22.07.2020. She was issued charge-sheet dated 10.04.2020 (Annexure P-3). In this backdrop, writ petition has been filed.