ANJAN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. P.K. Shahi, learned Counsel appearing on behalf of the petitioner, and JC to SC 9.

(2.) By this writ application, the petitioner has challenged the order, as contained in Annexure 1 dated 17 -8 -2000, passed by respondent No. 2, Director General -cum -Inspector General of Police, Bihar, Patna, in purported exercise of power under Rule 853 -A of the Bihar Police Manual, 1978 (hereinafter to be referred to as "Manual"), whereby and whereunder the order of reinstatement dated 21 -3 -1997, as contained in Annexure 11, has been reviewed and the petitioner has been dismissed from service.

(3.) Learned Counsel appearing on behalf of the petitioner firstly submitted that a departmental proceeding, which was initiated against the petitioner and two others, namely, Havildar Zafarullah and constable Deo Narain Singh culminated in dismissal of the petitioner and Deo Narain Singh from services. It is further submitted that so far as the petitioner is concerned, he was found guilty and dismissed vide order as contained in Annexure 10 dated 6 -7 -1994. It is further submitted that the order of dismissal, as contained in Annexure 10, was challenged by the petitioner by way of appeal before the Deputy Inspector General of Police, Saran Range, Chapra.