MOHD.IQBAL KHAN Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONERS had been working as Head Constables in Police Station, Paonta Sahib, in the year 1997. On 24.2.1997, information was received at Police Station, Paonta Sahib, that a tractor trolley, loaded with Khair Wood, was proceedings towards Katha Factory, Miserwala. Entry was made in the Rojnamcha. Present Petitioners, in their capacity as Head Constables, were deputed to intercept the tractor trolley and to seize the Khair Wood, being carried therein.

(2.) PETITIONERS allegedly went to Katha factory at Miserwala and noticed that Katha wood was being unloaded from the tractor trolley, in question. They, however, took no action against those, who carried the Khair wood to the factory or against the owner of the factory, because they allegedly received bribe of Rs.14,000/ - from the owner of the factory, namely Sudershan alias Chhotu.

(3.) ON the basis of inquiry report, copy Annexure A7, Petitioners have been visited with the penalty of forfeiture of three years service, permanently, vide order, copy Annexure A -12 A, which is dated 28.7.2000.