VINOD SINGH Vs. STATE OF C.G.

JUDGEMENT

(1.) By way of this writ petition under Article 226 of the Constitution of India, petitioner has sought to challenge the order dtd. 06/02/2016 (Annexure P-1) passed by respondent No. 2 in the appeal preferred by him whereby the order dtd. 23/05/2015 (Annexure P-2) passed by respondent No. 3 has been affirmed thereby, re-affirming the order dtd. 24/01/2015 (Annexure P-3) passed by respondent No. 4 terminating the original petitioner from service.

(2.) Petitioner was working as a Constable (GD) and on 23/08/2014 (Annexure P/4), he was charge-sheeted and the following two charges were levelled against him :- <IMG>JUDGEMENT_47_LAWS(CHH)7_2025_1.jpg</IMG>

(3.) The aforesaid charges were found proved against the petitioner by the Inquiry Officer i.e. respondent No. 5 which was further accepted by the respondent No. 4 i.e. Disciplinary Authority and finding that on 06/08/2014, while he was on duty, he was in a state of intoxication and exhibited indiscipline which is a major misconduct and which is unbecoming of a Police Officer and moreover, he has already been inflicted with 7 minor punishments and 1 major punishment, despite that he has not improved which shows that he is a habitual offender, proceeded to pass his order of termination on 24/01/2015 (Annexure P-3).