MOHD. AYOOB Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard Sri V.Ravi Chandran, Learned Counsel appearing for the petitioner and Sri M.V.Rama Rao, Learned Special Government Pleader for Home, appearing for the respondents.

(2.) The learned Counsel appearing for the petitioner submits that while the petitioner was working as Police Constable in Chandrayanagutta P.S, he was placed under suspension along with one Sri Basheer Ahmed, PC 9659 vide D.O.No.6454, No.L&O/B6/1773 dtd. 20/8/2015 on the ground that the said Sri Basheer Ahmed indulged in corrupt practices and endangered the safety and security of the Nation by arranging the passports to illegal immigrants fraudulently, and later he was reinstated into service and posted to Dabeerpura PS on 3/10/2016.

(3.) The learned Counsel for the petitioner further submits that the respondent No.1 issued Articles of Charges in PR No.79/2015 on 15/10/2015 framing a charge against the petitioner and the petitioner has submitted his explanation. The entire charge was that by taking bribe from Basheer Ahmed, PC the petitioner had forwarded Personal Particular Forms (PPFs) without proper verification. The Enquiry Officer held the charge as proved and the respondent No.1 has imposed the punishment of dismissal from service of the petitioner on 13/7/2020. Aggrieved with the same the petitioner had preferred Appeal to the respondent No.2 duly highlighting the defects in the Enquiry Report and the order of dismissal issued by the respondent No.1 and pleaded that the petitioner all though had an unblemished service and the charge of taking bribe was not established in the enquiry. The appeal filed by the petitioner was rejected by an order dtd. 26/11/2020 while mentioning that it is difficult to find direct evidence for taking bribe. Against the orders in appeal the petitioner filed Revision and the same was also rejected by the Government on 4/6/2021.