S. I. C. LALRAMTLUANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution of India, challenging the order dated 18.10.2016 of Superintendent of Police, Lunglei District, issued under his Office Memorandum No. SP(L)/ROG/DE-6/2016/2549 wherein the petitioner, who was under suspension was reinstated but awarded the punishment of stoppage of increment for a period of 1 (one) year with cumulative effect.

(2.) Heard Mr. Zochhuana, learned counsel for the petitioner and Ms. Mary L. Khiangte, learned Govt. Advocate for the State respondents.

(3.) The petitioner, who is an S.I in Mizoram Police was deputed to attend 3 days State Level Training Programme on Social Defence for Middle Level Functionaries of Police Department scheduled to be held from 07.09.2016 09.09.2016 at Superintendent of Police Conference Hall, Aizawl vide letter No. SP(L)/ROG-62/2016/2227 dated 05.09.2016 of the Superintendent of Police, Lunglei. Accordingly, he attended the first day of the training but could not attend the training on the subsequent 2 days. On 05.10.2016, vide order No. SP(L)/ROG/PF/SI-C.LRT/2016/2469 the Superintendent of Police, Lunglei suspended the petitioner from service with immediate effect in contemplation of a departmental enquiry on his misconduct and negligence of duty. On 07.10.2016, he was given a memorandum stating that an enquiry is being contemplated under the Article of charge and statement of imputation which are reproduced herein below: