HANIF KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The order of punishment has come to visit the Petitioner which he has decided to challenge in the present writ application. The order of punishment is dated 7.10.1987 which has been annexed as Annexure-2 to the writ application.

(3.) Two kinds of punishment has been imposed upon the Petitioner one, reversion to the post of literate constable for a period of three years and the second is non-payment of salary and other allowances to the Petitioner for the period of suspension except the subsistence allowance.