F LALHRIATA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) IN this proceeding the order dated 22.03.2012, passed by Commandant 2 nd Indian Reserve Battalion, Khawzawl, Mizoram removing the petitioner from service as well as order dated 02.05.2012 passed by the Appellate Authority confirming the removal order dated 22.03.2012 have been called into question.

(2.) HEARD Mr.N.Sailo, learned senior counsel, assisted by Mrs. Dinari T.Azyu, learned counsel for the petitioner. Also heard Mr. Aldrin Lallawmzuala, learned Addl. Advocate General, Mizoram.

(3.) THE brief facts necessary for disposal of this proceeding are that the petitioner was appointed as Constable by Assistant Inspector General of Police -I, Mizoram 3 rd Bn. Mizoram Armed Police, vide his appointment Order dated 31st Jan,1996. In course of time, he was confirmed in the said post vide order dated 12.10.1999.