SYED IQBAL HAIDER GILANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) There are many a reliefs which has been sought for in the present writ application filed on behalf of the petitioner. The primary relief is quashing of the order of dismissal dated 17th November, 1996 contained in Annexure-11. Consequential thereto the petitioner also wants reinstatement in service with all back wages from August, 1982 till date, payment of salary for the period of suspension from 1995 till the present date. He also wants a direction for promotion to the post of ASI based on his seniority, if reinstated and all consequential benefits flowing therefrom.

(2.) Petitioner was appointed as a temporary constable on 7.5.1973. On completion of his training he was posted in the district of Aurangabad. In 1981 he served as a Munsi i.e. literate constable and came to be transferred to the district of Nawadah. In 1982 petitioner was serving in the District Crime Branch and from February 1982 to 11.7.1982 he was on deputation from reserved office and worked in the confidential section of Nawadah.

(3.) It is his case that some time in the middle of 1982 he was taken ill. When his illness became serious he made a prayer for leave but since no leave was granted he decided to take care of himself by obtaining treatment at home and he left for his house at Biharshsrif. In support thereof he has brought on record the prescriptions of two doctors, namely, Dr. B.N. Singh and Dr. M.M. Rahman.