JOSEPH LALDINSANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Zochhuana, learned counsel for the petitioner as well as Ms. Mary L. Khiangte, learned Government Advocate.

(2.) The petitioner, who was a Police Constable in the Battalion Headquarters, Lungverh, has prayed for setting aside the impugned Order dated 29.04.2016, by which he has been imposed the penalty of compulsory retirement from service for unauthorized absence of 32 days w.e.f., 14.12.2015 to 14.01.2016.

(3.) The petitioner's case is that due to the unauthorized absence of the petitioner for a period of 32 days w.e.f., 14.12.2015 to 14.01.2016, a departmental enquiry had been initiated against the petitioner. The petitioner had been issued a Memorandum of Charge dated 20.01.2016, wherein 2 articles of charge were framed against the petitioner. Article 1 was with regard to his 32 days unauthorized absence, while Article 2 reflected the 8 punishments awarded to the petitioner for various misconducts and indiscipline. The petitioner was also given 10 days time to submit a written statement of defence with regard to the articles of charge framed against him. The petitioner thereafter submitted a letter admitting to all the articles of charge framed against him and prayed for leniency.