MD. ZAKIR HUSSAIN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Ajmal Hussain, learned counsel for the petitioner and Mr. Shyam Sharma, learned G.A. for the State respondents.

(2.) The present writ petition has been filed under Article 226 of the Constitution of India to quash and set aside the impugned disengagement order dtd. 2/1/2021 issued by the Superintendent of Police, Thoubal. The petitioner was disengaged from being a member of Village Defence Force (VDF) without affording an opportunity of being heard and without any enquiry on allegation of dereliction of duty upon escape of an accused from police custody.

(3.) Vide order dtd. 24/10/2015 issued by the Superintendent of Police, Thoubal, the petitioner was engaged as VDF (Village Defence Force) bearing VDF No. 1185 in the strength of VDF, Thoubal District and he was serving in the said discipline for the last 6 years till he was disengaged vide disengagement order dtd. 2/1/2021 issued by the Superintendent of Police, Thoubal on the ground of dereliction of duty without any enquiry.