RAMESHCHANDRA NARAYAN NAGRE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CHALLENGE made in this petition filed under Articles 226 and 227 of the Constitution of India is against order dated 17.1.2006 at Annexure-C passed by the Director General of Police and Chief Police Officer, Gujarat State, Gandhinagar in Appeal filed by the petitioner as well as to the order dated 16.9.2003 passed by the Police Superintendent, Vadodara (Rural), Vadodara against which the appeal was preferred, whereby the petitioner was ordered to be removed from service.

(2.) IT is the case of the petitioner that the petitioner has put in blotless service of 29 years as a Constable with Vadodara (Rural) Police. The petitioner has averred in the petition that the petitioner was earlier punished for remaining absent from duty by stoppage of increment for two years by order dated 11.6.2002. The petitioner for such allegation was again punished by impugned order dated 16.9.2003 removing him from service. The appeal against such order came to be dismissed only on the ground of delay. It is the case of the petitioner that the respondent authorities ought to have appreciated and considered the facts of the case especially when the petitioner had completed 29 years of service without any charge or allegation of corruption or any kind of misconduct.

(3.) I have heard learned advocates for the parties.