JOYOUS DURA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The writ petitioner herein who was serving as a Constable at the 1st Battalion of the Meghalaya Police (MLP) was initially suspended for producing an alleged fake medical certificate, for which a criminal case has been instituted and the same is pending.

(2.) It appears that in the Departmental Proceedings that was taken up, the petitioner was then removed from service w.e.f. 12/1/2016 on the orders of the Disciplinary authorities based on the enquiry report. An appeal was thereafter preferred by the writ petitioner, which also came to be dismissed by order dtd. 20/6/2016.

(3.) Mr. H.R. Nath, learned counsel submits that the petitioner is aggrieved with the impugned order, inasmuch as, the same had been passed without affording the writ petitioner adequate opportunity to defend himself, and further submits that the materials that were relied upon, were not supplied to him. He therefore, submits that the proceedings being vitiated and in violation of the principles of natural justice are liable to be interfered with by this Court.