TRILOK CHAND THAKUR Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ appeal has been directed against the judgment and order dated 13.6.2001 passed by the learned Single Judge in Civil Rule No. 3695/94.

(3.) The appellant while serving as a Constable of Arunachal Pradesh Police and posted at Hunli Police Station under Dibang Valley District in Arunachal Pradesh, was placed under suspension by the competent authority on 24.8.93 contemplating departmental enquiry against him and accordingly by Memorandum dated 25.8.93 containing a statement of articles of charge with a statement of the imputation of misconduct in support of each article of charge was forwarded to the appellant accompanied by a list of documents and a list of witnesses. The charges against the appellant were as under:- I) On 18.5.93 from 21.30 hours to 20.00 hours (of 19.5.93), the appellant forcibly entered into the room of H/C B. Pegu and threw away his belongings and other furnitures. He also threatened H/C B. Pegu and staff that he will kill them in case the matter is reported to the higher authority. II) On 19.5.93 the appellant uprooted the national flag post and broke the sign board of Hunli P.S. and threw it down. III) On 20.8.93 at about 22.00 hours the appellant in civil dress under influence of liquor checked the employees of P WD despite being stopped by H/C B.Pegu.