AMBARAM VASKALE Vs. STAE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition under Article 226 of the Constitution of India being aggrieved by the order dtd. 5/11/2005, whereby he has been terminated from the service by the Superintendent of Police, Khargone and also against the order dtd. 22/1/2006, whereby the appeal has been dismissed confirming the order passed by the Superintendent of Police.

(2.) Facts of the case in short are as under:-

(3.) Learned counsel for the petitioner submits that the petitioner was under suspension from the period w.e.f. 11/5/2005 to 15/9/2005, thereafter, he was removed from service on 5/11/2005. Since last 18 years, he is out of employment. At the time of termination, he was 36 years of age. During his service, he won 74 rewards, therefore, the punishment of removal from service was too harsh and disproportionate to proven misconduct. The petitioner is not assailing the findings recorded by the Enquiry Officers, but praying for mercy for his reinstatement in the service with 50% of backwages as he has suffered a sufficient amount of punishment. Being a member of the Schedule cast community, he deserves one opportunity to prove himself.