DAHIBAL MISTRY Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mrs. N. Saikia, learned counsel for the petitioner and Mrs. V. L. Singh, learned State Counsel, Assam representing the official respondents.

(2.) THE cardinal question posed in this writ petition is as to whether the impugned order dated 1. 11. 2000 issued by the respondent No. 3 dismissing the petitioner from service purportedly in terms of Article 311 (2) (c) of the Constitution of India read with Section 7 of the Assam Police Act, 1861 (for short, 'the Act') and Rule 66 of the Assam Police Manual (Part-III) is tenable in law.

(3.) IN the instant case, the petitioner who was working as AB/ln was dismissed from service by the impugned order dated 1. 11. 2000 basically by invoking the provisions of Article 311 (2) (c) of the Constitution. For ready reference, the same be quoted as under :