Pramath Patnaik, J. - (1.) In the accompanied writ application, the petitioner has inter alia, prayed for issuance of writ of certiorari for quashing order dated 13.01.2009/15.01.2009, by which, the appeal against the order of dismissal of the petitioner dated 28.01.2008, has been rejected.
(2.) Sans details, the facts as disclosed in the writ application, in brief, is that the petitioner was initially appointed as a direct Sub -Inspector of Police and after getting training served in the different places of the erstwhile State of Bihar and State of Jharkhand and during his service career he received 40 -45 awards. However, when the petitioner was posted on deputation in Jamda Police Station, at about 2.00 p.m. extremists attacked at Bada Jamada O.P and snatched 9 rifles, cartridges and one service revolver. It is alleged that the officials and the constables present there, fled away to save their life and did not protest the attack of extremists. It has been stated that for the alleged act, charges were framed against the petitioner and he was put under suspension and was asked to submit show cause, to which he replied, which was not considered and he was proceeded departmentally, wherein the enquiry officer found him guilty of the charges. It has been stated that on the findings of the enquiry officer that the petitioner did not show his bravery and any quality of competent police officer, the Superintendent of Police, Chaibasa recommended for dismissal from services and the petitioner was asked to submit show cause, which he replied vide reply dated 16.05.2007. However, on the basis of recommendation of the Superintendent of Police, Deputy Inspector General of Police, Kolhan Range affirmed the enquiry report and passed an order of dismissal vide order dated 28.01.2008, which was affirmed by appellate authority vide order dated 13.01.2009/15.01.2009.
(3.) Being aggrieved by the impugned order of dismissal from services, the petitioner having left with no alternative, efficacious and speedy remedy has approached this Court invoking extraordinary jurisdiction of this Court under Article 226 of the Constitution of India for redressal of his grievances.;