S N YADAV Vs. STATE OF MIZORAM

JUDGEMENT

(1.) In this writ petition the dismissal orders dated 16.3.2006 passed by the Superintendent of Police, Aizawl and the appellate order dated 26.9.2006 passed by the appellate authority are impugned. Order dated 16.3.2006 in particular was alleged to have been made without adhering to the established procedure of conducting of departmental inquiry. The writ petitioner in view of the facts and the grounds contended in the petition asks for quashing the aforesaid orders and to reinstate him in the service with all benefits.

(2.) The factual matrix of this case is as follows :

(3.) From the reading of the judgment of the Division Bench it would be apposite that on account of non-supply of the Enquiry Report to the writ petitioner herein, the Division Bench while dealing with the Writ Appeal No. 1 of 2004 directed a de-novo inquiry from the stage of furnishing the copy of inquiry report enabling the writ petitioner to make a representation against the same. It would also be apposite to mention at this stage that the Division Bench of this Court also set aside the impugned order dated 6.10.1995 and the appellate order dated 6.9.2001 which goes to show that the removal order dated 6.10.1995 became non-existent.