RANJIT CH. MOMIN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The Petitioner hereinhas stated that he was appointed in the Meghalaya Police Department in the year 1990 as a Cook and was in service for the last 13 (thirteen) years.

(2.) According to his petition, the Petitioner has stated that the State Respondent has drawn up three separate disciplinary proceedings against him, the first one being D.P. No.16 of 2012 for his unauthorized absence from Unit Hospital and was found loitering under the influence of liquor and creating trouble near a grocery shop on 14.11.2012 for which he was placed under suspension on 16.11.2012 and one Inspector Subir Sangma was appointed as the Enquiry Officer.

(3.) The second departmental proceedings relate to D.P.No 29/2014 on the charge that on the report submitted by S.M. &H.O. Police Hospital, Shillong on 27.01.2014 he had reported sick and on completion of treatment by Orthopaedician, Civil Hospital, Shillong he was supposed to report back before S.M. & H.O. Police Hospital Shillong on 08.03.2014, but he failed to turn upand remained on unauthorized absence till the date of drawing up of the charge against him. In this regard, Inspector C.M. Ranee was appointed as the Enquiry Officer.