IYENGAR B V N Vs. STATE OF MYSORE

JUDGEMENT

(1.) The petitioner who was a Depute Superintendent of Police had been dismissed on the basis of a charge framed against him on October 26, 1959. Aggrieved by that order, he has come up to this Court under Art. 226 of the Constitution seeking a writ of certiorari by calling for the relevant records and quashing the order made by the Government on February 2, 1962 in pursuance of the charge framed against him.

(2.) The charge against the petitioner reads :

(3.) An enquiry in this case was held by the Deputy Inspector-General of Police. The enquiry officer found the petitioner guilty of the offence with which he was charged. A second notice under Art. 311(2) was given to the petitioner and he was given reasonable opportunity to show cause why he should not be dismissed on the basis of the findings given by the enquiry officer. After examining the explanation offered by the petitioner, the Government was pleased to dismiss him from service.