SHANKAR LAL DHURVE Vs. STATE OF C.G.

JUDGEMENT

(1.) Invoking jurisdiction of this Court under Article 226 of the Constitution of India, the petitioner herein has filed this writ petition calling in question legality, validity and correctness of order dtd. 27/2/2016 (Annexure P-1), whereby the mercy petition of the petitioner has been dismissed while affirming judgment dtd. 2/11/2015 (Annexure P/2) passed by the appellate authority, by which the order passed by the disciplinary authority/respondent No.4 dtd. 23/6/2007 (Annexure P/4) terminating the petitioner from his service as he was found to be absent on 25/2/2007 and also on the same day he was found to be in drunken state and misbehaved with officers, has been affirmed.

(2.) The present petitioner, while working on the post of Police Constable, was served with charge-sheet dtd. 18/4/2007 for unauthorised absence on 25/2/2007 as well as for his misbehaviour with the officers and coming to the police station in drunken condition.

(3.) Against the said act of the present petitioner, the enquiry was conducted by Sub-Divisional Officer (Police), Ambagarh Chowki/respondent No.4 herein, who submitted his report on 3/6/2007, in which the act of the appellant was found violative of Rules 3(1)(2), 23(), (), (), and 3(1)(3) of Chhattisgarh Civil Services (Conduct) Rules, 1965 and Regulation 64(4)(11) of the Chhattisgarh Police Regulations. The said inquiry report was also served to the petitioner on 4/6/2007. Thereafter, vide order dtd. 23/6/2007 passed by Superintendent of Police, Rajnandgaon/respondent No.4 herein, the petitioner was terminated from his services, against which he preferred an appeal before the Inspector General of Police/respondent No.3 herein which also stood dismissed on 2/11/2015. Against the judgment passed by respondent No.3 herein, he preferred mercy petition, which has also been dismissed vide impugned order dtd. 27/2/2016. Assailing the impugned order (Annexure P/1) this petition has been filed.