SHRI RODINGLIANA, S/O. C. LAIHUNA, R/O ZAMUANG, MAMIT DISTRICT, MIZORAM Vs. THE STATE OF MIZORAM REPRESENTED BY ITS SECRETARY, COMMISSIONER OF EXCISE & NARCOTICS, GOVT. OF MIZORAM, AIZAWL,

JUDGEMENT

(1.) HEARD Mr. P.C. Prusty, learned counsel for the petitioner as well as Mr. A.K. Rokhum Addl. AG, who represents the respondents in the proceeding. The facts necessary for due disposal of this proceeding are that the Petitioner was initially appointed as a constable in Excise and Narcotics Department Govt of Mizoram by office Order dated 01.08.1997. He was confirmed in the said post vide Office Order dated 28.02.2000. While working as above, he absented himself from duty w.e.f. 20.2.2010 to 23.02.2010 without obtaining any permission from the concerned authority.

(2.) ON conclusion of inquiry, the Inquiry Officer came to the finding that charges brought against the petitioner have been established. The Commissioner of Excise & Narcotics, Mizoram, Aizawl being the Disciplinary authority accepted such finding and removed the petitioner from service vide Office Order dated 12.07.2010. Said order of the dismissal was challenged by the Petitioner in WP(C) No. 36/2011.

(3.) PURSUANT to such directions, rendered in the Writ Petition aforementioned, the Appellate authority disposed of the appeal, preferred by the Petitioner and affirmed the order of dismissal passed by the Disciplinary authority. The order of the Appellate authority confirming the order of removal passed by the Disciplinary authority was annexed with the Writ Petition as Annexure -13. It is that order which have been impugned herein this writ proceeding.