CHANDRA PROVA SINHA Vs. UNION TERRIOTORY OF MIZORAM

JUDGEMENT

(1.) This petition under Article 226 and 227 of the Constitution of India was filed by Kunjeswar Sinha an ex-Inspector of Police. He died during the pendency of the writ petition and his wife has been brought as legal representative.

(2.) The order of Inspector General of Police, Mizoram has been challenged in this petition which has been attached as Annexure- VIII, the order reads as under:

(3.) In order to appreciate the precise point, it is necessary to have a look at the factual matrk of the case. The writ petitioner, Shri Kunjeswar Sinha was placed under suspension vide the order dated 13.1.77 on account of registration of the case under Section 161 I.P.C. and Section 5(ii) of the Prevention of Corruption Act for having accepted bride. The writ petitioner was ultimately discharged by the Special Judge vide the order dated 29.7.1982 (Annexure-III) with the following observations -