W BIRBAL SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THE unsuccessful writ petitioner is the appellant in the present writ appeal against the judgment and order of the learned Single Judge dated 15.4.04 dismissing the writ petition being WP (C) No. 999/2001 filed by the appellant-writ petitioner assailing the order of the Superintendent of Police, Churachandpur District, Govt. of Manipur, Imphal, Manipur dated 17.1.2001 dismissing the appellant-writ petitioner from service and also the order of the appellate authority i.e. Deputy Inspector General of Police (Range-III) dated 26.5.2001 dismissing the appeal filed by the appellant-writ petitioner against the dismissal order dated 17.1.2001.

(2.) HEARD Mr. B. P. Sahu, learned counsel assisted by Mr. Kh. Tarun Kumar, for the appellant-writ petitioner and Md. Jalaluddin, learned Govt. Advocate appearing for the respondents.

(3.) ARTICLE 2 is that during the aforesaid period and while functioning as aforesaid, the appellant-writ petitioner with the only ulterior motive of supporting the armed militants to act against the security, had handed over the arms and ammunitions to armed militants from Malkhana-cum-Arms Kote of Churachan-dpur Police Station by showing a fake burglary allegedly occurred on 16.1.98, the appellant-writ petitioner now as A. S. I., had failed to maintain sincerety, professionalism, integrity, alertness and above all symbol of policeman and conducted himself in a manner unbecoming of a Government Servant in Police Uniform.