VINOD TIWARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Petitioner, in this writ application, has challenged the order of his dismissal from service, passed by the order of the Superintendent of Police.

(3.) From the facts stated, by the learned counsel for the petitioner and as appearing from the pleadings in the writ application, it appears that the petitioner being posted as a Constable, was proceeded departmentally on the charges that while he was posted on Sentry duty an inspection was made by the Superior Officers. He was found missing from his place of duty and later on, it was detected that he was sleeping. In the enquiry conducted, the petitioner was found guilty of the charges and on the basis of the findings in the enquiry, the Disciplinary Authority, after giving the petitioner opportunity of being heard, had passed the impugned order of his dismissal.