ASHOK KUMAR CHOURASIA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2013-8-44
HIGH COURT OF JHARKHAND
Decided on August 12,2013

Ashok Kumar Chourasia Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) HEARD learned counsel for the parties.
(2.) THE present petitioner was proceeded against departmentally in charge -sheet dated 14th November, 2005 (Annexure -1) to the writ application, under which A.S.I. Raj Kumar Prasad and other police constables namely, Praffula Kumar Jha, Bahadur Sah and Sanjay Kumar Singh were also proceeded. The allegation under the said charge -sheet, according to the petitioner, was that Additional Superintendent of Police, Jamshedpur in course of search of the M.G.M. Police Station Mobile Van found the vehicle on National Highway 33 in between Dimna Lake to Balajudi, and parked near Balajudi Kali Mandir. He saw A.S.I. Raj Kumar Prasad was standing behind the mobile jeep while constables, Praffula Kumar Jha and Ashok Kumar Chourasia (petitioner) were collecting money from the drivers of the truck. The other two constables, namely, Bahadur Sah and Sanjay Kumar Singh were also standing nearby. He alleged that these persons were not assigned the work of vehicle checking rather they were assigned the work of conducting investigation in respect of a case at Uria Basti.
(3.) THE A.S.I., Jamshedpur submitted a written complaint on 13th November, 2005 to the Superintendent of Police, Jamshedpur and all these persons including this petitioner were asked to submit their show cause in response to the charges. On being dissatisfied with their reply, the departmental proceeding was initiated against them.;


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