P S ROCKSON Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. W. Risom, learned counsel for the petitioner also heard Mr. N. Kotiswar, learned A. G. assisted by Shri A. Jagjit, learned Addl. G. A.

(2.) Facts of the case which are necessary for disposal of this case are stated as follows:-

(3.) The petitioner, a Police Constable, while working in the Reserve Line of District Police Headquarter, Ukhrul, was placed under suspension by an order dated 22.08.2002, in contemplation of a departmental enquiry relating to the loss of one .38 revolver TITAN Tiger B. No. 408664 from the Arms Kote of District Police Headquarter, Ukhrul. FIR No. 14 (8) 3/2002 Ukl. P. S. was also registered on 14.5.2000 by the O. C., Ukhrul P. S. in connection with the aforesaid loss of the revolver. Thereafter, pursuant to a departmental enquiry instituted under Rule 66 of the Assam Police Manual, Part-III, vide Memorandum No. D-4/99-SP (Ukl)/4779, dated 25.9.2002, the following charges have been leveled against the petitioner :-