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Judgment
7 paragraphs · 189 wordsJagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of orders whereby he was dismissed from service.
The petitioner was holding rank of Assistant Sub-Inspector at the time of passing impugned order dated 28.07.2003. A team of police officers was deputed to produce two hardcore criminals before the Trial Court. Two unidentified boys attacked the undertrial prisoners. One undertrial prisoner died and another sustained injury. The respondent conducted a departmental inquiry alleging cowardness and negligence on the part of petitioner and his colleagues which led to aforesaid incident. They were found guilty of the alleged offence. The Disciplinary Authority dismissed him from service. The petitioner unsuccessfully preferred appeal before the Appellate Authority.
There is no representation on behalf of the petitioner. It appears that with the efflux of time, he has lost his interest to pursue the present petition.
In the backdrop, the petition stands dismissed.
The petitioner is at liberty to move an appropriate application within three months from today if cause survives.
Pending application(s), if any, shall stand disposed of.