PRAMATH PATNAIK,J. - (1.) In the instant writ application, the petitioner has approached this Court for quashing of the dismissal order dated 02.06.2003 passed by the S.P., Dhanbad-cum-Disciplinary Authority, which has been confirmed by the D.I.G., Bokaro, the appellate authority vide order dated 15.03.2004 as well as the revisional authority vide order dated 11.05.2011.
(2.) The brief facts, as delineated in the writ application, is that the petitioner joined as a Police Constable on 20.07.1971. While continuing, as such on 19.10.1997 the petitioner remained absent from duty. Departmental proceeding No.107/1999 has been initiated against the petitioner in the year 1999 and the inquiry proceeded ex parte and the impugned order of punishment was passed by the disciplinary authority-cum-S.P., Dhanbad on 02.06.2003. Being aggrieved by the impugned order of dismissal from services the petitioner submitted appeal before the D.I.G., Bokaro who vide order dated 15.03.2004 rejected the said appeal confirming the order of the disciplinary authority. Thereafter the petitioner submitted memorial/revision petition before the D.G.P., Jharkhand against the order passed by the appellate authority and the said revision was also rejected by the revisional authority. Thereafter, the petitioner submitted a mercy petition against the order of the D.G.P., to the Secretary, Home Department, Government of Jharkhand. Being aggrieved by the aforesaid orders, the petitioner left with no efficacious and alternative remedy has approached this Court, invoking extraordinary jurisdiction under Article 226 of the Constitution of India for redressal of his grievance.
(3.) Heard Mr. Satish Prasad, learned counsel for the petitioner and Ms. Nikita Agrawal, J.C. to A.G., appearing for the respondents.;