SHANTI TIWARI Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The original petitioner, who died during the pendency of the petition and is represented by the appellants, was a Police Constable and was posted in Shahdol had filed the aforesaid writ petition before the learned Single Judge assailing the order dated 24.3.2000 dismissing him from service.

(3.) It was contended by the learned counsel for the appellant/petitioner 3 It was contended by the learned counsel for the appellant/petitioner before the learned Single Judge that the original petitioner was served with a charge sheet on 12.11.1999 on charges of unauthorized absence and non-improvement in his conduct inspite of punishment imposed upon him in that respect. It is submitted that though a show cause notice was issued to the original petitioner, he could not appear in the enquiry due to illness, and thereafter the authorities without giving him any further opportunity completed the enquiry behind his back and issued a second show cause notice to the appellant/petitioner proposing punishment of termination from service to which the appellant/petitioner filed a reply which was not considered and by the impugned order dated 24.3.2000 a punishment of dismissal from service was imposed upon the original petitioner.