MANGAL SINGH F POON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner who is dismissed from service, from the post of Police Sub-Inspector, vide order, dated 19/06/1984 challenges the same by present petition under Art. 226 of the Constitution of India.

(2.) The petitioner has a long service career starting from 20/09/1952 to the date of his suspension, i.e., 10/11/1973 ultimately resulting into order of dismissal, dated 19/06/1984. A long period of 11 years is consumed by the departmental enquiry ultimately resulting into his dismissal from service. Even excluding said period, petitioner has actually served from 1952 to 1973.

(3.) Petitioner joined service on 20/09/1952 as Armed Constable, and he came to be transferred as Un-armed Constable in 1958. In May, 1967 he was promoted as Head Constable. On 2/07/1967 he was selected as Police Sub-Inspector and continued to serve as such till he came to be suspended.