P. Sam Koshy, J
1. Challenge in the present three writ petitions is to the charge-sheet issued on different dates to the Petitioner by the Inspector General of Police,
Bilaspur Range, Bilaspur.
2. The Petitioner is an officer of the rank of Inspector and according the Police Regulations the charge-sheet only could have been issued by the
Superintendent of Police alone and not by the Inspector General of Police.
3. The issue stands covered by a decision of this Court in the case of Lallan Singh v. State of Chhattisgarh & Others, W.P.S. No. 4209 of 2015,
decided on 19.6.2018 and a couple of subsequent decisions decided by this Court.
4. In the light of the aforesaid judgment, this Court is of the opinion that, in case, if the disciplinary proceeding has not been concluded which has been
initiated against the Petitioner then the present charge-sheet is also not sustainable and the same deserves to be and is accordingly set aside, reserving
the right of the Respondents to proceed in accordance with law.
5. The three writ petitions accordingly are allowed.
