Chandrashekhar, J. - (1.) Challenging order dated 30.06.2011 and appellate order dated 12.09.2011, the petitioner has approached this Court.
(2.) Heard the learned counsel appearing for the parties and perused the documents on record.
(3.) The petitioner was appointed as Sub-Inspector in the year, 1995. On 13.09.2010, the petitioner was suspended and a charge-memo dated 28.09.2010 was served upon the petitioner on the allegation that he did not show interest in Lower Bazar P. S. Case No. 135 of 2010 dated 27.07.2010 registered under Sections 302/34 I.P.C. and he did not follow the instructions given by the superior officers. The petitioner submitted his reply on 21.02.2010, denying the charges levelled against him. The penalty order dated 30.06.2011 was passed imposing a punishment of one 'Black Mark'. It was further ordered that for the period of suspension, except the subsistence allowance, nothing would be paid to the petitioner. The petitioner preferred an appeal dated 01.08.2011, which was also rejected.;