Pramath Patnaik, J. - (1.) In the instant writ application, the petitioner has inter alia prayed quashing order as contained in memo dated 27.05.2010 passed by the disciplinary authority i.e. Senior Superintendent of Police pertaining to removal from services and also the appellate order dated 15.03.2013, whereby the appellate authority i.e. the Deputy Inspector General of Police (Kolhan) Area, Chaibasa rejected the appeal preferred by the petitioner and further prayer has been made for direction upon the respondents to reinstate the petitioner in services with all consequential benefits.
(2.) The brief facts, as disclosed in the writ application, is that while the petitioner was discharging his duties, a memo of charge dated 14.03.2008 was served upon the petitioner alleging that on 14.11.2007 while the petitioner being posted as Bodyguard of A.D.C, Jamsdedpur, he left his duty for home without handing over his pistol in safe custody rather he left key of the box in his barrack where he kept his pistol and further neither he obtained permission for leave nor did he give his joining report. Even on return to his barrack, when he found his pistol missing he did not report the matter and absented himself from 27.11.2007 to 28.11.2007 and on 28.11.2007 lodged information to this effect being Golmuri P.S. Case No. 381 of 2007. Pursuant thereto, the petitioner submitted show cause reply denying the charges levelled again the petitioner. However, the enquiry officer basing on the materials available on record found the petitioner guilty of the charges. Thereafter, second show cause notice was served upon the petitioner, to which, the petitioner replied and after consideration of the reply to second show cause notice, the impugned order of removal from services dated 27.05.2010 was passed. Being aggrieved, the petitioner preferred appeal, which was dismissed vide order dated 15.03.2013.
(3.) Being aggrieved by the order dated 27.05.2010 passed by the disciplinary authority as well as order dated 15.03.2013 passed by the appellate, the petitioner 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.;