GUNAJI K. GOVEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) The Petitioner, by filing the present petition, inter alia, prays that this Court should quash and set aside the findings of the Superintendent of Police (North), Porvorim, dtd. 18/4/2013 and also the order dtd. 17/7/2013, passed by the Chief Secretary under Order 19A of The Police Subordinate Service (Discipline and Appeal) Rules, 1975 ("The Rules"). The Petitioner has also prayed that the Respondents be directed to reinstate the Petitioner back in service with all back wages and accruable service/statutory benefits.

(2.) Brief facts germane to the present petition are enumerate as under:

(3.) It is in these circumstances, the Petitioner has now approached this Hon'ble Court invoking writ jurisdiction under Articles 226 and 227 of the Constitution of India to set aside the orders dtd. 18/4/2013 and 17/7/2013.