Uttarakhand High Court
Kailash Chandra Bhatt vs State Of Uttarakhand And Others on 21 March, 2018
Author: Rajiv Sharma
Bench: Rajiv Sharma
WPSS No.9/2013 Hon'ble Rajiv Sharma, J.
Mr. Alok Mehra, Advocate, for the petitioner.
Mr. B.S. Parihar, Standing Counsel, for the State.
Charges were framed against the petitioner, inter alia, on the ground that he concealed the material facts from the employer at the time of submission of application and has obtained two degrees simultaneously. Petitioner was issued a show cause notice. Thereafter, the penalty of censure was imposed against him on 18.10.2003. Petitioner filed an appeal which was dismissed on 31.1.2004. Thereafter, he preferred a revision before the Additional Director General of Police (Administration). He dismissed the same on 3.9.2012 and has ordered holding of regular and disciplinary proceedings against the petitioner for imposition of major penalty. There is no illegality in the order dated 3.9.2012. The allegations levelled against the petitioner are serious and require thorough probe as per the U.P. Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991, as adapted by the State of Uttarakhand in the year 2002. The petition is, accordingly, dismissed. Pending application, if any, also stand disposed of as such.
(Rajiv Sharma, J.) 21.03.2018 Rdang