- (1.) In the instant writ petition, the petitioner has, inter alia, prayed for issuance of an appropriate writ(s), order(s) or direction(s) in the nature of certiorari for quashing Memo No. 2199 dated 30.04.2012, under Annexure 5 to the writ application, passed in Departmental Proceeding No. 32/2011 by the Superintendent of Police, Hazaribagh and for quashing of order as contained in Memo No. 2750 dated 16.10.2012, under Annexure 6 to the writ application, passed by appellate authority i.e. Deputy Inspector General of Police, North Chhotanagpur Area, Hazaribagh, whereby the services of the petitioner has been terminated/dismissed and the petitioner has also prayed for directions in the nature of mandamus commanding upon the respondents to reinstate the petitioner in service with all consequential benefits.
(2.) The factual matrix, as described in the writ application, in brief, is that pursuant to appointment of the petitioner as Home Guard, he was enrolled as Home Guard, bearing Registration No. 1581, on 08.04.2003 and Identity Card was obtained by the petitioner on 12.02.2004, as per Annexures 1 and 2 respectively of the writ petition. The petitioner thereafter underwent Home Guard training from 03.01.2004 to 13.03.2004. An advertisement No. 01/2004 was published inviting applications from eligible candidates for the post of police constable, as per Annexure 7 to the supplementary affidavit and the last date for submission of application form was on 15.02.2004. It is stated that the petitioner along with other persons submitted a representation on 20.11.2004 before the Chairman-cum-Superintendent of Police, Police Selection Committee, Dhanbad, under Annexure 8 to the writ application, for their appointment. The petitioner was appointed as Police Constable in the category of Home Guard for Hazaribagh District. A charge-sheet was served on the petitioner and departmental enquiry was initiated by the order of Superintendent of Police, Hazaribagh and as per order dated 25.06.2011, Annexure 3, and the charges pertain to; (a) petitioner gave wrong detail with respect to Home Guard Training in the Application Form and (b) Petitioner obtained Identity Card through wrongful means before completing Home Guard training; the matter was enquired into and the report of the enquiry officer dated 31.01.2012, under Annexure 4 to the writ application, was submitted to the Superintendent of Police, Hazaribagh. After completion of the enquiry in the departmental proceeding the order of dismissal dated 30.04.2012 from services of the petitioner was passed by the Superintendent of Police, Hazaribagh, under Annexure 5 to the writ application. Being aggrieved of the order passed by the disciplinary authority, the petitioner submitted an appeal against the order of dismissal from services before the Deputy Inspector General of Police, North Chhotanagpur Area, Hazaribagh, vide Annexure 6 dated 16.10.2012 but the same was dismissed vide memo no. 2750 dated 16.10.2012. Being aggrieved by the order of the disciplinary authority as well as of the appellate authority, the petitioner has filed the instant writ application for redressal of his grievance.
(3.) The respondents have field counter affidavit on behalf of Superintendent to Police, Hazaribagh controverting the averments made in the writ application. In the counter affidavit, it has been submitted that by the time of Advertisement No. 1/2004, the petitioner was not a trained Home Guard rather at that time he was under training, therefore, he was not eligible to submit the application form for the post of Constable. It has further been submitted in the counter affidavit that the petitioner was appointed in the category of Home Guard but later on it was found that he was not a trained Home Guard and he was under training at the time of publication of advertisement no. 1/2004. It is submitted that a declaration was submitted by the petitioner before the concerned authority, in which, he had mentioned that he is a trained Home Guard, which was found false because as per advertisement no. 01/2004, Home Guard means one who is trained Home Guard before publication of advertisement no. 01/2004. It has further been submitted in the counter affidavit that due to aforesaid false report and false declaration, a departmental proceeding bearing no. 32/2011 was initiated against the petitioner and the Police Inspector, Barhi Circle, Hazaribagh conducted the proceeding and during course of proceeding many witnesses were examined by the conducting officer and final defence was also submitted by the petitioner before the conducting officer and thereafter considering all facts and documents, petitioner was found guilty, and, after considering all the materials available on record, the disciplinary authority has dismissed the petitioner from services, which has rightly been upheld by the appellate authority.;