J LALRINPUIA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. Zochhuana, learned counsel appearing for the petitioner as well as Ms. Linda Fambawl, learned Govt. Advocate appearing for the State respondents.

(2.) BY this writ petition the petitioner is challenging the order dated 18.8.2008 passed by the Commandant 2nd I.R. (Mz) Battalion, Sukam, Chhatisgarh whereby the petitioner was imposed a penalty of removal from service with immediate effect.

(3.) THE petitioner was appointed as Constable in the Mizoram Armed Police (MAP) by order dated 31.1.1996. By another order dated 30.11.2007, the petitioner was transferred and posted to 2nd IR Battalion to be posted at Chhatisgarh. While the petitioner was posted and functioning as Constable at Chhatisgarh, the petitioner was served with a memorandum of charges by memorandum dated 22.02.2008 and a departmental proceeding has been contemplated against him on the following grounds -