Pramath Patnaik, J. - (1.) In the accompanied writ application, the petitioners, who are legal heirs of deceased employee, have inter alia prayed for quashing order of dismissal and order as contained in memo dated 20.05.2004 issued by Superintendent of Police, Dhanbad, whereby he has requested the Superintendent of Police, Palamau to dismiss the deceased-employee with immediate effect and further prayed for quashing the appellate order dated 15.09.2004 and order passed in memorial dated 23.11.2005 and further prayed for full back wages with all consequential benefits.
(2.) The factual matrix, as revealed in the writ application, in a nutshell is that deceased employee was initially appointed on the post of constable on 01.08.1981. While continuing as such, a charge-sheet was served upon him alleging therein that while on duty, he was found under the influence of alcohol and during the spell of intoxication, he indulged himself in riotous conduct with the inhabitant of the locality. Basing on these charges, enquiry was conducted which culminated in dismissal of the deceased employee vide order dated 17.05.2004. Against the order of dismissal the deceased-employee moved before appellate as well as revisional authority but both stood dismissed.
(3.) Being aggrieved by the impugned order of removal from services, the appellate order and order passed in revision/memorial, left with no alternative, efficacious and speedy remedy, the deceased-employee has approached this Court invoking extraordinary jurisdiction of this Court under Article 226 of the Constitution of India for redressal of his grievances.;