KRISHNA NAND JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Petitioner was appointed as a constable on compassionate ground upon recommendation by the Superintendent of Police, Bhagalpur, as approved by the Di-rector General of Police, on 13.2.1991. He joined at Bhagalpur accordingly on 8.6.1991. It is this matter of seeking com-passionate appointment that has resulted in Petitioner's dismissal order being passed in Proceeding No. 131 of 2001 by the Superintendent of Police, Bhagalpur, which has been affirmed by D.I.G., Bhagalpur Range. This has brought the Petitioner to this Court. This order of dismissal having been passed, the departmental proceedings at Munger were consigned.

(2.) Counter affidavit and rejoinder have been filed.

(3.) With the consent of the parties, the writ petition has been heard at length for disposal at this stage itself.