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Judgment
The petitioner is aggrieved of order dated 20.08.2015 by which the punishment of dismissal from service has been affirmed by the appellate
authority.Â
The impugned order dated 20.08.2015 has been passed by D.I.G.(T)-cum-Principal, Police Training College, Hazaribagh in his capacity as the
appellate authority. Under Rule 851 of Jharkhand Police Manual the appellate authority exercises statutory quasi-judicial powers. The impugned order
dated 20.08.2015 contains inappropriate expressions: “misled the Hon'ble Courtâ€, “snatched orderâ€, “enjoy and celebrate such absenceâ€,
etc. By using such expressions the appellate authority has demonstrated lack of propriety and discipline.
Issue notice to D.I.G.(T)-cum-Principal, Police Training College, Hazaribagh “who has passed†the impugned order dated 20.08.2015, on the
above issue.Â
From the charge-memo and the punishment order dated 24.04.2004 it is not clear what was the period of unauthorized absence for which the
petitioner has been inflicted the penalty of dismissal from service.
Post the matter on 19.04.2018, when the officer who has passed order dated 20.08.2015 shall remain physically present in the Court with the record of
Departmental Proceeding no.25 of 2003, conducted against the petitioner.
Let a copy of the order be given to the learned State counsel who shall communicate the order of the Court to the officer concerned,
forthwith.  Â