JOHN TAWE Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. M. Nibo, learned counsel for the petitioner as well as Mr. D. Soki, learned counsel representing Respondent Nos.1,2 & 3.

(2.) The name of Respondent No.4 was struck off from the array of the respondents vide order of this Court dated 27.10.2016.

(3.) The petitioner who was employed as Constable in 5th IRBN was dismissed from service vide order dated 27.05.2015 on grounds of his involvement in criminal acts and also grave acts of indiscipline unbecoming of a member of the disciplined force. The requirement of an enquiry and hearing was dispensed with by taking recourse to Clause (b) of the second proviso to Article 311(2) of the Constitution of India read with corresponding Rule 15(b) of the Arunachal Pradesh Police (Discipline and Appeal) Rules, 1999. The appeal preferred by the petitioner before the Inspector General of Police (Admn.), Itanagar also stood rejected by order dated 19.08.2015.