SHANKAR MUKUND KHARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS petition is directed against the punishment order dated 23.9.2002, whereby the petitioner is reverted from the post of Inspector to the post of Sub -Inspector.

(2.) SHRI Alok Katare, learned counsel for the petitioner advanced singular contention to assail this order. He submits that the petitioner was promoted on the post of Inspector by the Director General of Police (DGP). A specific pleading is there in Ground (C) of the petition (page 7). It is contended that the reversion order is passed by an inferior authority, i.e., Deputy Inspector General of Police (DIG), Gwalior Range. By relying on Article 311 of the Constitution, it is the case of the petitioner that he could not have been reduced in rank by an authority who is inferior in rank than his appointing authority on the post of Inspector.

(3.) I have heard learned counsel for the parties and perused the record.