SH. ZONUNMAWIA Vs. THE STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, learned counsel for the petitioner. Also heard Mrs. Linda L. Fambawl, Govt. Advocate appearing for all the respondents.

(2.) The petitioner's prayer in the present writ petition is to set aside the impugned Order dated 14.12.2012, by which the petitioner has been imposed the penalty of removal from service and to also set aside the Order dated 30.08.2013, by which the petitioner's appeal has been rejected.

(3.) The brief facts of the case is that the petitioner was issued a memorandum of charge while serving as a Constable in the 4th IR Battalion. In the memorandum of charge dated 07.08.2012 issued to the petitioner, the following 4 (four) articles of charge and the statement of misconduct/misbehavior in support of the articles of charge framed against the petitioner were listed:-