IBRAHIMKHAN JAMALKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present petition, the petitioner has assailed the order dtd. 9/5/1984 dismissing him from service and the order dtd. 11/9/2004 passed in appeal confirming the order of dismissal.

(2.) During the pendency of this petition, since the petitioner has passed away, the writ petition is pursued by his legal heirs.

(3.) The petitioner was appointed as a Police Sub-Inspector in the year 1963 and was promoted as a Police Inspector in March, 1980 and after holding departmental proceedings, he has been dismissed from service by order dtd. 9/5/1984. A charge-sheet dtd. 4/7/1981 was served upon the petitioner for holding a departmental inquiry for the misconduct inter alia alleging that:-