KAULESHWAR MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Abhay Kumar Singh, learned counsel for the petitioner and learned Assistant counsel to Standing Counsel-25 for the State of Bihar and other official respondents.

(2.) The petitioner has challenged the order dated 23.06.2001 (Annexure-11) passed by the Disciplinary Authority i.e., Deputy Inspector General of Police, Military Police, North Division, Muzaffarpur (respondent no. 4) whereby and where under the punishment of compulsory retirement has been imposed on the petitioner in exercise of power under Rule 824-A of the Police Manual. The petitioner is also aggrieved by the appellate order dated 02.04.2002 passed by the Inspector General, Military Police, Bihar, Patna, whereby his appeal against the order imposing punishment of compulsory retirement has been rejected.

(3.) The petitioner on the date of imposition of punishment of compulsory retirement was posted as Head Clerk, Bihar Military Police-8, Begusarai. By virtue of the impugned order of compulsory retirement, he has been removed from service with effect from 01.07.2001. He would have otherwise attained the age of superannuation on 15.01.2003 and would have retired with effect from 31.01.2003.