V.M.Sahai, J. - (1.) The petitioner was a constable. He was dismissed from service on 24.8.1993. His appeal was dismissed on 27.2.1994. Both these orders have been challenged for being arbitrary and contrary to law.
(2.) The State has not filed any counter-affidavit. Twice time was granted, once in 1994 and then on the request of standing counsel by stop order dated 22.8.1997. In the circumstances, the learned counsel for the petitioner requested that the petition be disposed of finally at the admission stage. His request was accepted and the petition is disposed of finally after hearing the learned counsel for the petitioner Shri R. K. Ojha and Shri V. K. Rai brief-holder for the State.
(3.) The charges framed against the petitioner were spoiling image of police department by taking liquor on 11.11.1992 at 5.15 p.m. along with four others at the residence of Himmat Singh and beating of student by chappal by some one of the drunken persons. A charge of dereliction of duty between 17,8.1992 to 10.10.1992 was also framed. But the department did not pursue the latter charge during inquiry.;