VINOD KUMAR VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this writ petition, the petitioner has assailed the order dated 20/10/2016 passed by the Superintendent of Police, Intelligence, Police Head Quarter, Jaipur dismissing the petitioner from service.

(2.) Counsel for the petitioner submits that before passing order of dismissal, neither enquiry was conducted nor any charge-sheet was issued to the petitioner. The explanation sought from the petitioner was submitted by him. However, without making available copy of domestic enquiry report and only relying upon the domestic enquiry report and the complaint made by the Additional Superintendent of Police of allegedly speaking foul language on telephone, the petitioner has been dismissed from service.

(3.) After issuance of notice, the respondents have filed reply and it has been submitted on behalf of the respondents that regular enquiry was contemplated under the Rajasthan Civil Services (Classification, Control & Appeal ) Rules, 1958 which has not been conducted and it is submitted that the respondents have conducted an in-house enquiry and the telephonic conversation was recorded and from its transcript, it is apparent that the petitioner has misbehaved with his senior officer and looking to the seriousness of the charge, the Superintendent of Police has taken decision. It is further submitted that being a police force, such action was to be dealt with and taken seriously.