ROSHAN THAKURI Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ appeal arises in respect of a judgment and order dtd. 3/2/2020, passed by a learned Single Judge in WP (C) No.286 of 2017 (Roshan Thakuri v. Union of India and ors).

(2.) The learned Single Judge while considering the relevant facts of the case took note of the fact that the writ petitioner himself had admitted that he had consumed liquor. While hearing this appeal, the learned Assistant Solicitor General drew our attention to page 65 of the appeal papers and referred to question Nos.1 and 2, which were asked by the Enquiry Officer to the writ petitioner, Roshan Thakuri. These questions and their respective answers are setout hereinbelow:-

(3.) We have also noticed from page 72 of the appeal papers that the writ petitioner was medically examined at the Oil India Hospital, Duliajan, where a breath analysis test was conducted on him and the medical report showed positive result, i.e., he was found to be under the influence of alcohol.