Pramath Patnaik, J. - (1.) In the accompanied writ application, the petitioner has, inter-alia, prayed for issuance of writ of certiorari for quashing the order dated 24.01.2014 vide memo no. 221 passed by the Commandant, Jharkhand Armed Police-3, Govindpur, Dhanbad pertaining to dismissal of services from the post of constable thereby confirming the order dated 13.12.2013 of the Deputy Superintendent of Police, Dhanbad respondent no. 5 and the petitioner has further prayed for reinstatement in services with all consequential benefits.
(2.) The facts as disclosed in the writ application is that the petitioner was initially appointed on 05.09.2006 as Constable. On joining the said post petitioner continued to discharge his duty to the utmost satisfaction to the authorities. While posted at Ramgarh, Police Station within Palamau District, it was alleged that he was on leave for 10 days i.e. from 02.07.2013 to 12.07.2013 without any information. Accordingly, the petitioner was suspended and the departmental proceeding was initiated and charges were framed by memo dated 25.09.2013 vide Annexure-1 to the writ application. After framing of charges the conducting officer called for second show-cause notice vide memo dated 20.12.2013. The Conducting Officer-cum-Deputy Superintendent of Police, Dhanbad vide order dated 13.12.2013 came with a concrete finding and found the petitioner guilty for the charges levelled against him. Thereafter, vide order dated 24.01.2014, the petitioner has been dismissed from services.
(3.) Being aggrieved by the order of the disciplinary authority dated 13.12.2013 and the order dated 24.01.2014 passed by the appellate authority, the petitioner left with no other efficacious, alternative remedy has invoked the extraordinary jurisdiction of this Court under article 226 of the Constitution of India.;