P ZOKHA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr C. Lalramzauva, learned counsel assisted by Mr A.R. Malhotra for the petitioner and also heard Mr T. Vaiphei. Addl. Advocate General assisted by Mr. N. Sailo, Govt. Advocate for the State respondents.

(2.) The case in brief is that the petitioner was appointed as Constable (UB) in the Office of the Superintendent of Police, Chhimtuipui District vide order dated 20.11.1995. His services, in the said past was confirmed by order dated 15.1.1999. While the petitioner was serving in the said capacity as Constable (UB), he was placed under suspension.

(3.) A departmental enquiry was initiated against him by office memorandum dated 27.10.2000. The article of charges against the petitioner are as follows :-