SATYA NARAYAN ROY Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The factual aspects of this case as culled out from the materials on record is that the Petitioner was appointed as UB/Constable in the Meghalaya Police w.e.f. 15.02.1990 vide appointment Order No. 1584 dated 15.02.1990 issued by the Superintendent of Police, East Khasi Hills District, Shillong.

(2.) On 26.03.1999 the Petitioner was promoted as Assistant Sub-Inspector of Police. Thereafter, in the year 2004, the post of Assistant Sub-Inspector was abolished and he was then promoted to the rank of Sub-Inspector vide D.O. No 3157 dated 20.09.2004 issued under the authority of the Director General of Police, Meghalaya.

(3.) In the year 2011, the Petitioner was placed under suspension and disciplinary proceedings were initiated against him allegedly on the charge of availing 30 days earned leave without obtaining prior permission from the competent authority. The said proceedings culminated in penalty of stoppage of 3(three) increments, but however he was reinstated in service.