RAM NARAYAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has prayed (i) for quashing the order dated 14.2.2002 passed by the Director General -cum- Inspector General of Police, Jharkhand (respondent No. 2), (ii) for quashing the order dated 27.2.2001 passed by the Deputy Inspector General of Police (Headquarters) Jharkhand (respondent No. 3) and (iii) for quashing the order dated 17.4.2001 passed by the Superintendent of Police, Pakur (respondent No. 4) whereby he has awarded punishment of discharge of the petitioner from service. The short fact of the case is that the petitioner was appointed as Constable on 28.11.1979. The petitioner was promoted to the post of Havildar w.e.f. 1.9.1997. The petitioner was transferred and posted in the District Police Force, Pakur in the month of May, 1998. While he was posted at Pakur, the petitioner was put under suspension by order dated 30.10.1999 and was departmentally proceeded against on the charges framed on the basis of the complaint made by another Havildar Matiur Rahman.

(2.) The allegation imputed against the petitioner, in brief, was that while the other Havildar namely Rama Pukar Singh and Matiur Rahman were helping Rama Kant Singh who was in the state of intoxication, the petitioner intervened and assaulted Havildar Matiur Rahman by giving two slaps and also abused him. He also chased Matiur Rahman after reaching the office and assaulted him with a chair. The petitioner was favouring his caste man Havildar Rama Kant Singh and tried to create disturbance on caste line and also put impediment in discharge of duty of the other Police personnel. The petitioner also humiliated Sergent on duty and the Day Officer.

(3.) The articles of charges to that respect were framed and served to the petitioner with a memorandum and opportunity was given to him to defend.