P NAINESH AMBARAMBHAI Vs. COMMANDANT

JUDGEMENT

(1.) Present petition is filed by the petitioner under Articles 226 and 227 of the Constitution of India with the following reliefs.

(2.) It is the case of the petitioner that the petitioner was service as Sipahi bearing No.015121261 and posted at Bandaval, Udaipur (South Tripura) as a constable general duty. That while the petitioner was on duty, he was found for the alleged misconduct and for that respondents have issued charge-sheet on 15/12/2010. After considering the submissions made on behalf of the petitioner and the relevant documents, the petitioner came to be dismissed from the services on 23/3/2011 by the Disciplinary Authority.

(3.) Heard Mr.Yogin Bhambhani, learned counsel appearing for the petitioner and Mrs.Krisha Rawal, learned counsel appearing for the respondents.