DANIAL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Appeal under Clause 10 of the Letters Patent is filed by the writ petitioner against the judgment and order dated 19th June, 2013 passed by the learned Single Judge in CWJC No. 11701 of 2011 Ed.--Reported in : 2014 2 PLJR 465. In respect of an incident of 1998, a disciplinary proceeding was initiated against the appellant, the Officer-in-Charge, Saksohra Police Station, District-Patna. The charge-sheet was issued on 26th May, 1999. It was alleged that on the date of the incident, the appellant was in an inebriated condition. While on duty, he caught hold of a young girl named Rinku Devi from the shop of a chemist where she was waiting to buy some medicines in the company of her father. The appellant escorted the said Rinku Devi to the Police Station; illegally confined her in the Police Station for the whole night and released her on the next day after receiving a sum of Rs. 3,000/- from her father. It was also alleged that the appellant did make an attempt to outrage the modesty of the said Rinku Devi, but did not succeed in his attempt on account of the presence of her father, the doctor and some others. After due disciplinary proceeding, the enquiry officer opined that the imputation of charge made against the appellant was proved and that he was guilty of the alleged misconduct. Pursuant to the said report, under order dated 26th December, 2002 made by the Senior Superintendent of Police, Patna, the appellant was visited with punishment of withholding of one increment with cumulative effect. The said order was not carried further and became final.

(2.) Since the aforesaid order of punishment, pursuant to the bifurcation of the larger State of Bihar in 2000, the appellant was allocated to the State of Jharkhand.

(3.) It appears that along with the appellant one Arun Kumar Singh, a literate Constable in the Police Station, was also involved. He too was charged for his complicity in the incidence in question. After due departmental enquiry, he was dismissed from service. The said order came to be challenged by the said Arun Kumar Singh before this Court in CWJC No. 942 of 2004. The said petition came to be dismissed on 17th January, 2008. The Court also enquired about the disciplinary proceeding held against the Officer-in-Charge, the present appellant. In absence of any response by the State, this Court directed the respondent authorities to complete the proceeding against the Officer-in-Charge, if pending, or else to re-examine the matter in the light of the order (17th January, 2008) made by the Court.