SAIYAD SHARIF MOHAMMAD Vs. STATE OF M P

JUDGEMENT

(1.) Heard. This appeal has been filed against the order dt. 6.1.2014 passed in W.P. No. 8841/2013(S).

(2.) The appellant filed a petition before the writ court for quashment of charge sheet. Writ Court refused to quash the charge sheet, however, disposed of the writ petition with direction that the disciplinary proceeding initiated against the appellant be concluded within a period of six months and Excise Commissioner shall pass fresh order of appointment of Enquiry Officer by name.

(3.) Vide memo of charge sheet, following three charges were levelled against the appellant:-