SHIV RAM SINGH Vs. STATE OF U P

JUDGEMENT

(1.) PETITIONER, a head constable in U. P. Police, has been straight away dismissed from service by the impugned order dated 31. 1. 2008 on account of an incident in which an accused had escaped from his custody while returning from the Court on the same very day holding that it is not reasonably practicable to conduct an inquiry against him before dismissing him from service.

(2.) HEARD learned Counsel for the petitioner and the Standing Counsel for the respondents.

(3.) THE contention of the learned Counsel for the petitioner is that not holding of an inquiry before imposing a major punishment is totally contrary to the principles of natural justice and even if such an inquiry is to be dispensed with at least the order should contain reasons for recording such satisfaction as to why it is not practically possible to hold such an inquiry.