- (1.) By Court Heard learned counsel for the parties.
(2.) The petitioner has been dismissed from service by impugned order dated 13th August, 2005 passed by Senior Superintendent of Police, Ranchi, Annexure-5. The petitioner's appeal has also been rejected by the order passed by Deputy Inspector General of Police, Sough Chotanagpur Range, respondent No. 2 vide dated 29th October, 2005, Annexure-8. Thereafter, the appeal memorial preferred by the petitioner before the Director General-cum-Inspector General of Police, Jharkhand has also been rejected vide order dated 13th October, 2006, Annexure-6 to the writ application, which is also impugned herein.
(3.) As per charge-sheet submitted against the petitioner vide Annexure-2 dated 10th July, 2004, it appears that on 15th June, 2004 the petitioner was deputed for production of two notorious criminals, namely, Rajiv Ranjan Singh and one Jivan Kachchhap before Chief Judicial Magistrate, Ranchi at 11:30 A.M. It is alleged that the petitioner was supposed to take the criminals to Hazat, but he took them towards northern direction, whereafter the said Rajiv Ranjan Singh managed to escape. The petitioner therefore was found negligent in duty and was placed under suspension on 16th June, 2004. For his irresponsible conduct, negligence and failure to show diligence in exercise of duty as also for suspicious behaviour he was proceeded against.;