CHANDRA SHEKHAR JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashing of order dated 26.05.2011 whereby the penalty of three black marks has been inflicted upon the petitioner and recovery of 2/3rd amount of the value of the burnt tyres that is, Rs.4,45,643/has been ordered.

(2.) Heard counsel for both the parties and perused the documents on record.

(3.) The petitioner was served a Charge Memo dated 31.10.2007 by the Superintendent of Police, Godda on the allegation of suspicious conduct, dereliction of duty and that, due to his negligence 26 new tyres which he was carrying, were burnt. An enquiry was conducted by the Dy.S.P. into the matter and the enquiry report dated 30.04.2010 was submitted finding the charge against the petitioner proved. The Superintendent of Police, Godda passed the final order on 26.05.2011 inflicting punishment of three black marks and recovery of Rs.4,45,643/as noticed hereinabove.