- (1.) Heard counsel for the parties.
(2.) The petitioner in this writ application has prayed for quashing the order dated 27.02.2004 (Annexure-9) passed by the Superintendent of Police, East Singhbhum, Jamshedpur, in the Departmental Proceeding No. 106 of 2001, whereby the petitioner was dismissed from service. A further prayer has also been made for quashing the order dated 06.08.2004 (Annexure-10) passed by the Dy. Inspector General of Police, Singhbhum, Kolhan Range, Chaibasa, whereby the appeal preferred against the impugned order of dismissal, was rejected.
(3.) Facts of the petitioner's case in brief are as follows: The petitioner was working as a Homeguard. In response to the advertisement issued by the police department, he offered his candidature for selection to the post of Constable, by filing applications not only for the selection in the district police at Jamshedpur, but also in the district police at Bhagalpur. In the test pertaining to the district police at Jamshedpur, he participated and was selected. In the test which was conducted at Bhagalpur, it was detected by the authorities conducting the test that, by using the admit card and photograph of the petitioner, another person had participated in the Physical Test. On the inference that the other person who had impersonated the petitioner, had committed offences punishable under Sections 418, 420 and 120-B of the Indian Penal Code with the aide and abetment of the petitioner and in furtherance of the conspiracy hatched out by the present petitioner, an F.I.R. was lodged not only against the said impersonator, but also against the present petitioner.;