AMAR NATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner's Grand father Gaya Singh was the Dafadar of Manjhi Police Station. After his death Radha Krishan Singh was appointed as Dafadar and he continued to work as a Dafadar during his life time. In the mean time, Daudpur Police Station was formed and after the death of Radha Krishan Singh, the petitioner was appointed as Dafadar in 1972 and it is claimed that he has been working as a Dafadar continuously till 1976.

(3.) In 1976 a criminal case was instituted which is Manjhi P.S. Case No. 6(8) of 1976 under Sections 353 and 323 of the Indian Penal Code against the petitioner and he was suspended for about three years as per his pleadings. It is submitted on behalf of the petitioner that he got clean acquittal in the case and to support that fact he has annexed the trial register. After his acquittal, sometime in February, 1988, the petitioner claimed that he should be reinstated as a Dafadar however, no order was passed by any authority reinstating the petitioner as Dafadar.