BHARATSINH JASUBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petition, the petitioner has prayed for the following reliefs;-

(2.) The petitioner was working with Jasdan Police Station being an armed police constable. He was deputed at Morbi City Police Station during the Municipality Election. At the time, on 16.09.2000 at 23:15 hours, as per the allegation and charge sheet filed against him, he was found under the influence of intoxication and could not control himself and in such circumstances, an FIR was registered against him for an offence punishable under the Bombay Prohibition Act, 1949.

(3.) The respondent authority has initiated the departmental inquiry by issuing a show cause notice dated 20th July, 2002. Thereafter, the petitioner was also issued the charge memo on 15th June 2001 and after holding departmental inquiry, the charge against him was proved and accordingly the petitioner was removed from the services vide order dated 9th September, 2002, considering the reply filed by the petitioner. The petitioner thereafter, had preferred an appeal against the impugned order dated 9th September, 2002. However, by an order dated 23rd July, 2003, the appeal was dismissed.