SUBHASH CHANDRA Vs. SENIOR SUPDT OF POLICE,DEHRADUN

JUDGEMENT

(1.) HEARD Sri Arvind Vashistha learned counsel for the petitioner and Sri B.D. Kandpal, learned Standing Counsel.

(2.) THIS writ petition has been filed seek a writ in the nature of certiorari to quash the impugned order dated 1.7.2000, by which petitioner has been dismissed from service.

(3.) SRI B.D.Kandpal, learned counsel for the State has relied upon on the judgment of the apex Court rendered in Indian Railway Construction Co. Ltd. Vs. Ajay Kumar (2003) 4 Supreme Court Cases 579 and submitted that since there was threat to the life of witnesses and even to the inquiry officer in view of the contacts of the petitioner with the criminals and his criminal attitude, therefore, authorities have rightly dis­pensed with the inquiry, holding that the inquiry was not reasonably practicable as the witnesses are relatives of the ac­cused Nadeem and reside near his house and the petitioner has friendship with the accused Nadeem Para 12 of the judgment of the apex Court reads as under: