LALHMINGSANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. B. Lalramenga, learned counsel for the petitioner and Mrs. H. Lalmal-sawmi, learned Government Advocate appearing for the State respondents.

(2.) The petitioner being aggrieved by the imposition of the penalty of removal from service vide the impugned Order dtd. 14/10/2014 and the rejection of his appeal by the appellate authority on 13/11/2015 has approached this Court.

(3.) The case in brief is that the petitioner was appointed as a Constable in the Mizoram Police vide Order dtd. 25/7/2007. While serving as a Constable in the 3rd IR Battalion at Mangdalai, Assam, a departmental enquiry was initiated against the petitioner vide Memorandum dtd. 5/9/2014, wherein 4 (four) Articles of Charges were framed against the petitioner.