MD. KASHIM Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is aggrieved by a punishment imposed vide order dated 21.6.2003 passed by the Deputy Inspector General of Police, Coal Region, Bokaro, whereby he has been inflicted with the punishment of reversion to the basic scale of Sub-Inspector for a period of one year. It has also been held that he is not entitled to any full salary for the period of his suspension apart from his subsistence allowance. The appellate order dated 6.5.2004 rejecting the petitioner's appeal, Annexure-2, is also under challenge.

(3.) The petitioner was proceeded against a departmental proceeding in Departmental Proceeding no. 178 of 2001. The charge nos. 1 and 2 were in relation to involvement in the illegal business of wine and black marketing of coal. Charge no. 3 was in relation to his lapses during the investigation of Chas Muffasil P.S. Case No. 51 of 2001. Charge no. 4 once again was in relation to the lapses in conduct of investigation under Chas Muffasil P.S. Case No. 51 of 2001. Charge no. 5 was also related to the lapses in investigation and furnishing of documents in relation to Ganpati Fuel Company, which was related to the Chas Muffasil P.S.Case no. 51 of 2001. Charge no. 6 was in relation to the allegation that he used to receive fixed monthly illegal gratification in lieu of illegal transportation of coal in Chas Police Station area from one Wheel Briquette Industry.