N. NANDA SHYAM SINGH Vs. THE UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Heard Shri M. Devananda, learned counsel appearing for the petitioner and Shri S. Rupachandra, learned ASG appearing for the respondents.

(2.) The legality and correctness of the order of removal from service dated 16-06-2010 and its consequential orders dated 10-09-2012 and 22-05-2013 have been questioned by the petitioner in the present writ petition.

(3.) 1 According to the respondents, the petitioner was recruited as Constable (GD) in the Central Reserved Police Force, Group Centre, Langjing, Imphal with effect from 25-08-2001 and after undergoing necessary training, the petitioner had been serving till 25-06-2010 when he was placed under suspension in contemplation of a Departmental Enquiry. To initiate the Departmental Enquiry, a Memorandum dated 30-06-2010 was issued and a copy thereof was served upon the petitioner and the charge levelled against him was that while on guard duty in a highly sensitive area, he consumed liquor and remained absent from duty at Morcha No. 2 of TC, Dimapur. The petitioner pleaded guilty to the said charge and after the Department Enquiry being concluded on 14-10-2010, the Enquiry Officer submitted his proceedings.