C. LALLIANZAMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Victor L. Ralte, learned counsel for the petitioner along with Mrs. Linda L. Fambawl, learned Govt. Advocate for the State respondents.

(2.) This is a writ petition filed under Article 226 of the Constitution of India against the impugned Order dtd. 1/5/2019 by the competent authority by which he was removed from service by the power conferred under Sec. 91(1)(c), Chapter XI of Mizoram Police Act, 2011 (Act No. 3 of 2012) read with Rule No. 1029 (1)(b) and 1044 Mizoram Police Manual, 2005 by imposing a major penalty of removal from service and the impugned order dt. 8/8/2019 rejecting the appeal by the com petent appellate authority.

(3.) The learned counsel for the petitioner submits that the petitioner was initially appointed on 18/7/2008 as Constable in the scale of pay of Rs.4000.00100-6000 p.m plus other allowances as permissible under the rule and was later confirmed on 20/18/2010 after undergoing Police Basic Training Course. Thereafter Memorandum of Charge dt. 18/10/2018, was drawn against him.The nature of offence made out against the petitioner in the Charge Memorandum which is as follows:-