JITENDRA KUMAR RAJAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner, a Constable in the Bihar Military Police was dismissed from service on grounds of unauthorized absence by an order dated 4.6.2001 in pursuance of departmental proceedings. The Appeal was rejected on 14.7.2002. The Memorial before the Director General of Police was rejected on 11.10.2004.

(2.) The petitioner had earlier preferred C.W.J.C. No. 405 of 2005 questioning the impugned orders. On 21.11.2007, without setting them aside, the matter was remanded to the Director General of Police for reconsideration in light of the provisions of Rule 843 of the Bihar Police Manual. The Director General of Police by order dated 6.11.2008 has maintained the dismissal.

(3.) The petitioner was appointed as a Child Constable on compassionate grounds upon death of his father in harness. On attaining majority he was appointed as a Constable in the year 2000 on compassionate ground.