BOKEN TAYENG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T. Pertin, learned counsel for the petitioner. Also heard Ms. R. Basar, learned State Counsel for the State respondents.

(2.) By filing this petition, the petitioner has challenged the order No. LAPP/DE/BT/CT/2014 dtd. 30/12/2014 issued by the Disciplinary Authority (Superintendent of Police, Lohit District, Tezu), whereby, the penalty of dismissal from service has been imposed on the petitioner; the order No. PHQ/DP-24/2013, dtd. 13/10/2015 passed by the Appellate Authority [Inspector General of Police (A), Arunachal Pradesh, PHQ, Itanagar], whereby the departmental appeal of the petitioner has been rejected and order No. PHQ/DP-24/2013 dtd. 23/6/2016, passed by the Director General of Police, Arunachal Pradesh, Itanagar, whereby the revision petition of the petitioner has been rejected.

(3.) The fact of the case, in nutshell, is that the petitioner was appointed as Constable (Civil Police) in the Arunachal Pradesh Police Department on 12/1/2009. When he was attached at Miao Police Station, Changlang District, Arunachal Pradesh, the Superintendent of Police, Changlang, vide Order No. CAPP/PF-815/CT/BT/09/423, dtd. 30/1/2013 placed the petitioner under suspension under Rule 20(1)(a) of the Arunachal Pradesh Police (Discipline and Appeal) Rules, 1999 ( hereinafter referred to as APP(D&A) Rules, 1999 in short) in contemplation of Departmental Proceedings for alleged gravest misconduct and involvement in Miao PS Case No. 44/2011 under Ss. 452/323/427/506/34 IPC read with Sec. 3 of PDPP Act read with Ss. 185/190/192 of the MV Act.