H.C.P. Tripathi, J. - (1.) PETITIONER was appointed as Head Constable at Police Lines, Ghazipur on 1 -6 -1944. He was confirmed as such after the expiry of the probationary period.
(2.) PETITIONER was charged Under Section 7 of the Police Act for remissness and a charge -sheet dated 6 -1 -1962 was issued to him by the Superintendent of Police, Ghazipur, charging him for having developed illegal connection with a woman and for having kidnapped and kept her at the house of his relation from where she had been recovered in the night of 29/30 -7 -1961 at about 1.30 a.m. by the Station Officer Mardah Police Station. Petitioner was asked to submit his explanation to the charges levelled against him. Petitioner denied the charges and submitted his explanation. Thereafter departmental proceedings were held against the Petitioner and a number of witnesses were examined both in support of the charge and in the defence of the Petitioner. The Superintendent of Police who held the enquiry by his detailed order dated 16 -5 -1962 (Annexure E) reached the conclusion that the charge against the Petitioner of having kidnapped a girl was established and he deserved the punishment of dismissal. Petitioner was again asked to show cause why the aforesaid punishment be not inflicted upon him. After taking into account the explanation offered by the Petitioner in response to the second show cause notice regarding the proposed punishment the Superintendent of Police passed the impugned order dated 28 -5 -1962, dismissing the Petitioner from service.
(3.) ON appeal the DIG Varanasi Range agreed with the findings arrived at by the Superintendent of Police Ghazipur and confirmed the dismissal of the Petitioner. Petitioner's application in revision was dismissed by the Inspector -General of Police by his order dated 9/10 -3 -1965. This writ petition is directed against the aforesaid orders of the police authorities.;