REKHA KUMRE Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed against the order dtd. 2/2/2006 passed by Deputy Inspector General of Police, Hoshangabad in File No.UMN/HO.Kh./P.A./Bij/5985A/2006 by which the husband of the petitioner was removed from the service.

(2.) It is the case of the petitioner that husband of the petitioner was earlier posted as A.S.I. at Police Station Jhallar, District Betul. A Departmental Enquiry was initiated against her husband. In the departmental enquiry, no Presenting Officer was appointed and the husband of the petitioner was found guilty for charge leveled against him and accordingly a major penalty of removal from service was imposed. A departmental appeal was filed by the petitioner. However, the husband of the petitioner died. It is submitted that a departmental appeal has not been decided so far.

(3.) The respondents have filed their return and denied the averments made in the petition.