DIWAN ROOP CHAND Vs. I G OF POLICE

JUDGEMENT

(1.) INSTANT writ petition has been filed for quashing the impugned orders dated 23.4.1993 (Annx. 7) passed by the Deputy Inspector General of Police - the Disciplinary Authority, withholding two annual grade increments without cumulative effect against the petitioner and the Appellate Order dated 15.11.1994 (Annx. 11) passed by Inspector General of Police, affirming the order of punishment.

(2.) THE facts and circumstances giving rise to this case are that one Pratap Ram Mali, a Pakistani national, was residing in Jodhpur and he filed an application seeking permission for permanent residence in Jodhpur. A police inquiry was held and nothing incriminating was found against him. However, application remained pending. He applied for citizenship of India and again Police inquiry was held. Even at that stage, no incriminating information against him was furnished. During pendency of his application, he received information that his mother was ill in Pakistan, so he filed an application for permission to go back to Pakistan. Petitioner was directed to furnish report on that application within a period of 3 days. Petitioner conducted inquiry and submitted report on the next day, pointing out that nothing adverse has been found or came to his knowledge against said Pratap Ram Mali and applicant may be permitted to go back.

(3.) THE petitioner submitted reply to said charge -sheet explaining position that nothing came to his knowledge regarding alleged partnership of Pratap Ram Mali and Bihari Lal. More so, two preliminary inquiries have already been held against said Pratap Ram Mali and that petitioner conducted the inquiry honestly and sincerely and submitted report.