RAMFANGZAUVA Vs. STATE OF MIZORAM & 4 ORS

JUDGEMENT

(1.) HEARD Mr. C. Lalramzauva, learned Sr. Counsel for the petitioner as well as Ms. Linda, learned State Counsel.

(2.) THIS writ petition is directed against the order dated 30.7.2007, by which, the petitioner was removed from service. The petitioner has also challenged the order dated 14.6.2012, by which, the appeal preferred by him against the order of removal was also dismissed.

(3.) THE petitioner was appointed as constable on compassionate ground vide Annexure -1 order dated 8.2.1996. While he was continuing as such, a departmental proceeding was initiated against him under Rule 14 of the CCS(CCA) Rules, 1965 levelling as many as 6 charges, which are reproduced below:ARTICLE -I: That on 31.1.07 C/202 Ramfangzuava was found under the influence of Liquor during Roll Call.