TULSI MAHTO SON OF JAILAL MAHTO, RESIDENT OF VILLAGE KARUKHAP, P.O. JARBA, P.S. MANDU, DISTRICT RAMGARH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Aggrieved by the impugned order of punishment of dismissal from services vide order dated 30.04.2014 passed by the S.P., Giridih being confirmed by the appellate authority i.e. Deputy Inspector General of Police, North Chotanagpur Division, Hazaribag vide order dated 28.07.2014, the petitioner filed this writ application for quashing of the aforesaid order and for direction to the respondents to reinstate the petitioner in services.

(2.) The facts, as disclosed in the writ application, in nut shell, is that when the petitioner was posted in town Police Station, Giridih, a charge sheet was submitted against him with the allegations of misconduct and dereliction of duty. The petitioner was placed under suspension and a departmental proceeding was initiated against him. After following the procedure inquiry officer submitted his report finding the petitioner guilty of charges. In pursuance to the findings of the inquiry officer, the S.P., Giridih, (respondent no.4) issued show cause notice vide letter dated 30.12.2013 on the proposed punishment of dismissal from services, in difference thereto the petitioner submitted his show cause reply. Thereafter, the impugned order of dismissal was passed vide order dated 30.04.2014, vide Annexure-4 to the writ application. Against the order of the disciplinary authority, the petitioner preferred appeal which been rejected by the appellate authority vide order dated 28.07.2014 vide Annexure-6 to the writ application. Hence, the writ application.

(3.) Heard Dr. S.N. Pathak, learned senior counsel for the petitioner and Mr. Deepak Kr. Dubey, J.C. to S.C.I, appearing for the respondents.