ASHOK KUMAR THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Court can hardly certify that learned Judge has committed any error in the order passed on the writ petition.

(2.) THE charge against the petitioner was that he attempted to kill a Sub -Inspector of Police from his service revolver. This was a serious charge of misconduct. An inquiry proceeding was held. The petitioner had even filed an appeal against the order on the inquiry which did not succeed. The petitioner faced a dismissal order.

(3.) CONSPICUOUS by its absence the petitioner has kept away the reply which he filed to answer the charge in the disciplinary proceedings.