LANUTOSHI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Toshi O Longkumer, learned counsel for the petitioner. Also heard Ms. A. Ayemi, learned Government Advocate for the State respondents.

(2.) The challenge in this present writ petition is to an order dtd. 30/11/2023, issued by the Superintendent of Police, Mokokchung, Nagaland imposing the penalty of dismissal from service upon the petitioner on conclusion of a departmental proceeding instituted against him.

(3.) The facts in brief requisite for adjudication of the issues arising in the present writ petition is noticed as under.