R LALCHHANHIMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. L.H.Lianhrima, learned senior counsel assisted by Ms. H.Lalmalsawmi, learned counsel appearing for the petitioner. Also heard Ms. Melody L.Pachuau, learned Government Advocate appearing for all the respondents.

(2.) The petitioner was appointed as Excise Constable by Order dated 1st August, 1997 alongwith others. The service of the petitioner was thereafter confirmed by another Order dated 11.06.2001. The petitioner on 17.8.2010 was arrested by the Sub Inspector of Excise & Narcotics Station, Aizawl District for consumption of liquor at Excise & Narcotics Station, Mizoram. By Office Memorandum dated 7.9.2010 the respondents proposed to hold an enquiry against the petitioner under Rule 14 of the CCS (Classification, Control and Appeal) Rules, 1965.

(3.) Mr. L.H.Lianhrima, learned senior counsel appearing for the petitioner submits that the petitioner has admitted to the charges before the enquiry.