UPENDRA KUMAR Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and the learned counsel for the respondents.

(2.) The petitioner, in this writ application, has challenged the order dated 18.10.2005, issued by the Senior Superintendent of Police, Ranchi, whereby the petitioner has been terminated from service. He also prays that after quashing the impugned order, he may be reinstated in service.

(3.) Pursuant to the Advertisement No. 1/1998, the petitioner participated and he was selected and appointed as Constable by the Senior Superintendent of Police, Ranchi vide appointment letter dated 03.07.1999. The petitioner joined on 15.10.1999. Pursuant to the criminal case being Nawada (Muffasil) P.S.Case No. 40 of 1999, registered under Section 302/34 of the Indian Penal Code read with Section 27 of the Arms Act, the petitioner was taken into custody. The petitioner was suspended. In the criminal case, the petitioner was charge sheeted on 03.02.2000 and it was informed that the petitioner was an absconder and, accordingly, another case being Nawada P.S. Case No. 227 of 2000 was registered against him under Section 224 and 225 of the Indian Penal Code. The petitioner was ultimately, dismissed from service under Rule 668 of the Jharkhand Police Manual vide order dated 18.10.2005, which has been challenged in this writ application.