M.Y. Eqbal, J. - (1.) In this writ application has challenged the order of his dismissal from service and also the order passed by the appellate authority in the departmental appeal affirming the order of punishment. The petitioner has also prayed for a direction upon the respondents for payment of salary for the period in question.
(2.) The petitioner was working as a constable. In 1988 he was departmentally proceeded on the following charges : "(i) On 18.9.1988 at about 22.00 hours in the state of drunkness he picked up rifle and ammunitions from the treasury guard, went to the court crossing and aiming at the shop of Krishna Kumar Verma fired from the rifle indiscriminately and thereby terrorized the general public. (ii) An hour before the aforesaid occurrence he had quarreled with the above mentioned betel shop keeper in the state of intoxication."
(3.) On the basis of the aforesaid charges he was suspended with immediate effect. On receipt of the charges the petitioner filed his explanation and also filed an application before the Disciplinary Authority requesting him to furnish copies of the documents mentioned in the charge -sheet and extend the time for submission of explanation. However, the departmental proceeding proceeded and final order was passed against the petitioner.;