Sunil Ambwani, J. - (1.) Heard Sri A.P. Tiwari, learned counsel for the petitioner and learned standing counsel.
(2.) The petitioner was recruited as Constable in Armed Police. During the relevant period he was working as Head Constable, 53. A.P., Police Lines, Varanasi. A charge sheet was served upon him alleging that on 4.12.1994 he left the place of duty and under the influence of liquor committed acts of indiscipline in Barrack No. 6, Police Lines, He was using filthy language, eased himself in barracks and was found abusing the officers, and thereafter slipped away to avoid medical examination.
(3.) The petitioner denied the charges and alleged malafides He was allowed to cross examine witnesses and led evidence in defence. By an order dated 17.7.1995, the Senior Superintendent of Police, Varanasi accepted the finding of the enquiry officer, and punished the petitioner by reverting him to the original pay scale for a period of three years. The appeal was dismissed by the Deputy Inspector General of Police, Varanasi Region, Varanasi on 12.2.1998 and the revision was dismissed by the Inspector General of Police, Varanasi Region, Varanasi on 12.9.1999. Aggrieved the petitioner has filed writ petition No. 4337 of 2000 in which counter and rejoinder affidavits have been excharged.;