ANSUYA PARSHAD Vs. SECRETARY MINISTRY OF HOME AFFAIRS

JUDGEMENT

(1.) This writ petition has been filed by the petitioner on the ground that his removal from service by the Deputy Inspector General of the respondent was illegal.

(2.) Nobody had been appearing in the matter for the respondent, therefore, the Court directed Mr. Madan Lokur, Advocate, to appear in the matter.

(3.) It is admitted that the petitioner was appointed as a 'Naik' on 28.9.1959. Thereafter, he was promoted as Head Constable on 16.5.1961 and as Sub-Inspector on 8.10.1967. The petitioner was again promoted as 'Subedar' (Inspector) on 13.11.1975. Thereafter, he was posted at Tin-Sukia on 14.6.1979. On account of certain charges of mis-conduct, the petitioner was removed from service vide order dated 26.6.1980 passed by the Deputy Inspector General of Police. Thereafter, the petitioner preferred a statutory appeal on 30.3.1981. It was also dismissed by the Inspector General of Police.