PRAMOD KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Gaurav Abhishek, learned counsel for the petitioner and Mr. Sumit Prakash, learned A.C. to S.C. IV for the respondents.

(2.) The petitioner has preferred this writ petition for quashing the order dated 31.12.2012 wherein the petitioner has been terminated from the post of police service and also challenged the appellate order dated 23.11.2013.

(3.) The petitioner was appointed in Jharkhand Armed Police -3, Govindpur, Dhanbad and posted in Bokaro. Charge-sheet dated 03.01.2011 has been issued against the petitioner it is alleged in the charge sheet that the present petitioner was earlier appointed in Jharkhand Armed Police-3 Govindpur, Dhanbad and the petitioner declared as absconder. Pursuant to which the petitioner was suspended. A charge sheet issued to the effect that the petitioner after concealment of the facts that he was earlier appointed in Jharkhand Armed Police-III, Govindpur, Dhanbad has got appointment in Bokaro Police. The petitioner filed his reply to the charge. Departmental proceeding was initiated against the petitioner and the petitioner was provided full opportunity of hearing and the charge against the petitioner has been proved in the departmental proceeding. A second show-cause has been issued against the petitioner which was replied by the petitioner and, thereafter, the impugned order dated 31.12.2012 has been passed whereunder the petitioner has been terminated from the service. Then the petitioner filed an appeal before the appellate authority which was also rejected by order dated 23.11.2013.