K. BALA KRISHNA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard.

(2.) Petitioner was appointed as Home Guard. Consequent to his selection and appointment, having joined service on 26.06.2015, petitioner was served with show cause notice dated 10.10.2015 alleging that he was involved in Crime No.285 of 2015 registered in Keesara Police Station alleging committing of theft of complainant's bag containing Rs. 5,000.00 punishable under Sections 420 and 379 of I.P.C. Petitioner submitted his explanation dated 06.11.2017 denying the allegation. Petitioner stated that in the criminal case, he was discharged on 12.12.2015. A fresh show cause notice was issued on 30.11.2017. Thereafter, the order of termination from service, dated 20.03.2018, impugned in this Writ Petition, is passed. The order of termination refers to the report of Home Guards Disciplinary Committee and the report and holds that the tainted Home Guard failed to discharge his legitimate duty, exhibited gross negligence and dereliction of his duties.

(3.) The original file leading to passing of the order impugned in this Writ Petition is produced.