- (1.) The petitioner who was a constable has been found guilty of accepting illegal gratification for release of an accused who had in his possession Charas. Elaborate inquiry has been held by the Enquiry Officer as is evident from the Enquiry Report, dated 22.12.2002 (P-2). Thereafter the competent authority issued a show cause notice and the petitioner had filed reply to the aforementioned notice. The competent authority has passed the order dated 14.1.2003 (P-4). The appellate authority has dismissed the appeal and the revision has also been dismissed.
(2.) After hearing the learned counsel, we are of the considered view that no interference of this Court would be warranted in the findings recorded by the Enquiry Officer as accepted by the competent authority, appellate authority and the revisional authority.
(3.) There is ample evidence on record to support the charges. We are satisfied that the punishment awarded to the petitioner is quite reasonable as his one future increment with cumulative effect alone has been stopped. In fact, the petitioner has got away with a very light punishment. In view of above, the petition is dismissed.;