(1.) Instant appeal has been preferred assailing the judgment/order dated 15.09.2014 passed by learned Single Judge of this Court, whereby Writ Petition No. 1239 (S/S) of 2011, filed by the petitioner (appellant herein) was dismissed.
(2.) Brief facts of the case, as narrated in the writ petition, are that the petitioner was working as constable in Uttarakhand Civil Police. On 01.11.2006, while on patrol duty at Berinag town, the petitioner was found in an inebriated state, fighting with members of public in a market place. Medical examination was conducted on the same day, whereby the petitioner was tested positive for alcohol. On 01.12.2006, petitioner was again apprehended in an intoxicated state while breaking windowpanes of the barrack at the police station, Berinag. He was again tested positive for alcohol in his medical examination. Chargesheet was submitted and two charges were framed against the petitioner. Both the charges were found proved against the petitioner. Consequently, punishment for dismissal from service was awarded to the petitioner. Feeling aggrieved, the petitioner filed statutory appeal, which too was dismissed. Feeling further aggrieved, the petitioner approached this Court by way of filing a writ petition, which too was dismissed. Hence this appeal.
(3.) We have heard Mr. R.C. Tamta, learned counsel for the petitioner/appellant and Mr. P.C. Bisht, learned Standing Counsel for the State.