HEM CHANDRA CHAUNAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Pankaj Miglani, counsel for the petitioner and standing counsel for the respondents.

(2.) BY the present writ petition, the petitioner has sought following relief:

(3.) BRIEFLY stated, petitioner was employed as Armed Police Constable No. 234 in the office of Superintendent of Police, Puari (Garhwal) from 13.07.1980. The petitioner was dismissed from service on 21.01.2000 on the allegation of consuming alcohol while on duty on 13.06.1999.