JEEVAN RAM Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) The appellant/writ petitioner joined the police service on 03.09.1986, after qualifying the regular recruitment process.

(2.) The appellant/writ petitioner was served with a chargesheet alongwith memorandum of charges under Rule 16 of the Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958 on 04.03.1995, in which charge No.1 was that the appellant, while working on 06.07.1994, went to the quarter of Kumbha Ram s/o Multana Ram at Northern Railway Gate, Main Gachhipura, and while abusing him, the appellant beat him up. Thereafter, in relation to the said incident, an FIR was lodged by Kumbha Ram against the appellant at Police Station, Gachhipura for the offences under Sections 451, 323 and 504 IPC, wherein challan was filed on 28.08.1994.

(3.) Charge No.2, as mentioned in the memorandum of charges, was that the appellant was called by the Deputy Superintendent of Police, Makrana (hereinafter referred to as 'the officer') and he did not make entry in the record, as per the order of the officer regarding Police Station, Gachhipura to Makrana, and further on 08.07.1994, the appellant/writ petitioner misbehaved with the officer. A reply to the charge-sheet was submitted by the appellant on 27.05.1995.The enquiry officer after examining 13 prosecution witnesses, recorded a finding of guilt against the appellant/writ petitioner.