Y. NINGREI MAO Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The petitioner, who was working as Rifleman of SP Coy in 7th Bn. Manipur Rifles, has filed this writ application challenging the order dated 28.6.2004 passed by the Commandant, 7th Bn. Manipur Rifles dismissing him from service in pursuance of departmental proceedings.

(2.) The petitioner, while working as Rifleman of SP Coy, a departmental proceeding was drawn up against him on allegation of commission of grave misconduct, negligence in 2 duty and cowardice attitude while detailed as sentry at the barrack which was unbecoming of a member of a disciplined force.

(3.) The charges against the petitioner were that on 01.10.2001 at about 0045 hours some armed militants entered inside the residential complex of the Dy. Commissioner, Bishnupur and overpowered the petitioner and another while on sentry duty on the Sentry Post of the barrack and snatched away arms and ammunitions from them without any resistance from their side. It is alleged that because of their cowardish and negligence in duty the incident happened and as many as 10(ten) arms and ammunitions were snatched away by overpowering them without any chance of retaliation.