LAKSHIMI NARAYAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE sole petitioner Laxmi Narayan Singh died during the pendency of the writ application on 18th of July, 1999. He was substituted by his widow Usha Devi on the basis of an I.A. No. 12712 of 1999, which was allowed on 22.11.1999.

(2.) WHEN the writ application was initially filed by the erstwhile employee, challenge was to the order of dismissal passed against him in terms of Anneuxre-3 dated 16.2.1994 as well as the order passed in appeal by the DIG, Tirhut Range, contained in Annexure-4, which has upheld the order of dismissal of the disciplinary authority.

(3.) PETITIONER was given second show cause against the proposed punishment in which he took a defence that the so-called allegation with which he has been alleged, arose out of a domestic quarrel, which has nothing to do with his service. He never expected to be convicted in the said case and all these factors were reasons why the petitioner did not inform the authorities about the case or his conviction. The disciplinary authorities were not satisfied because it did emerge during the course of enquiry that petitioner was made an accused in the said case in the year 1979 i.e. prior to his enrolment in the police force and said facts were suppressed for gaining employment under the State. However, all these facts emerged in the background that the petitioner stood convicted and sentenced to life.