- (1.) Heard Mr Amit Bose, learned Counsel for the petitioner and learned Standing Counsel.
(2.) Through the present writ petition under Article 226 of the Constitution of India, the petitioner has questioned the validity of the order dated 20.2.2006 [Annexure-1 to the writ petition] whereby the petitioner has been removed from service by the Superintendent of Police, Chandauli. The petitioner has also assailed the appellate order dated 16.10.2006 passed by the Deputy Inspector General of Police, Varanasi Range, Varanasi contained in Annexure No. 12 to the writ petition as also the revisional order dated 3.9.2008/20.9.2008 passed by the Inspector General of Police, Varanasi Zone, Varanasi.
(3.) Brief facts of the case, in a narrow compass, are that while working as Constable at police-out post Tara Jeevanpur, Police Station Alinagar, District Chandauli, the petitioner proceeded on three days leave on 16.12.2001 but he did not report for duties on expiry of sanctioned leave and as such, vide order dated 6.12.2003, the Superintendent of Police, Chandauli suspended the petitioner in contemplation of departmental inquiry on the ground of unauthorized absence and the Circle Officer, Chakia, Chandauli, was appointed as Preliminary Enquiry Officer. However, the said preliminary inquiry was not conducted and the file was returned by the Circle Officer.;