- (1.) The appellant a constable in the police challenged an order of termination dated 07.05.2010 passed by the fourth respondent. The order of termination was affirmed by the appellate authority vide his order dated 21 August, 2010 as also by the revisional authority by his order dated 4 November, 2010. The challenge to these orders in writ proceedings having not found success has led to the filing of the instant Special Appeal.
(2.) The learned single Judge has dismissed the writ petition on 2 February, 2016 holding that the charge of the appellant having consumed alcohol while on duty stood duly proved in the enquiry proceedings. The learned single Judge found no merit in the submissions urged before him that the charge of intoxication could not have been established or proved unless a blood and urine examination had been performed.
(3.) Before us, the learned counsel for the appellant has reiterated the above submission and has contended that the medical evidence which was gathered in the course of the enquiry was clearly inconclusive and could not have been formed the basis for holding the appellant guilty and his consequential termination.;