DEEPAK ROSHAN,J. - (1.) Heard learned counsel for the parties through V.C.
(2.) The instant writ application has been preferred by the petitioner for following reliefs; (a) For quashing the Final Order passed vide Dhanbad Office Order No. 3953/10 dated 03.09.10 (Memo No. 5064 dated 03.09.2010) (Annexure-9) by the Respondent No.2 (Disciplinary Authority) whereby and whereunder the petitioner was dismissed from the service of Jharkhand Police w.e.f. 03.09.2010 forenoon and the allowances for the period from 01.09.2010 to 02.09.2010 was withheld on the basis of no work, no pay treating the same to be extraordinary leave and an order was passed for non-payment of anything else except the subsistence allowances already paid to the petitioner and a further direction was issued to delete the name of the petitioner from the concerned records of the district as well as for quashing the Enquiry Report dated 29.05.2010 (Annexure-5) whereby and whereunder the petitioner was held to be guilty of the charges levelled against him; (b) For quashing the Appellate Order passed vide Dhanbad Office Order No. 4963/10 dated 18.11.2010 (Memo No. 1479 dated 11.11.2010)(Annexure-11) by the Respondent No.3 (Appellate Authority) whereby and whereunder the departmental appeal preferred by the petitioner was rejected affirming the order of the Disciplinary Authority; (c) For quashing the Revisional Order passed vide Memo No. 137 dated 2/4/5-05-2012 (Annexure-13) by the Respondent No.4 (Revisional Authority) whereby and whereunder the revision application preferred by the petitioner was dismissed upholding the orders of the Disciplinary Authority and the Appellate Authority; (d) For a further direction to the respondents to reinstate the petitioner on the post of constable with immediate effect; (e) For directing the respondents to give all the consequential benefits to the petitioner thereupon on this re-instatement for which he is found to be entitled, including the arrears of salary; (f) For any other appropriate relief or reliefs for doing conscionable and equitable justice to the petitioner in the facts and circumstances of the case.
(3.) Sans details, the brief facts as disclosed in the writ application is that while the petitioner was posted at Dhanbad he requested the respondent-authority for leave to go home in connection with his marriage. However the same was not granted and pursuant to that it has been alleged that one Havaldar Ranjit Singh took the petitioner to the Deputy Superintendent of Police and there was some altercation between them, for which a complaint was lodged by the said Deputy Superintendent of Police Centre-II, Dhanbad and pursuant to that the petitioner was suspended and a departmental proceeding was initiated by issuing a chargesheet. Thereafter a departmental enquiry was conducted and the petitioner was held guilty and punishment of dismissal has been awarded to him. The said punishment order was upheld by the Appellate Authority as well as the Revisional Authority.;