MUNENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners' father who was a constable in the police service was prosecuted on an allegation of smuggling Nepali Ganja. He was tried and convicted in Criminal Appeal No. 93 of 1965 decided on 2/4/1965. The judgment of conviction is said to have been set aside.

(2.) The petitioners' father produced the judgment of the appellate court before the State Government. Thereafter, giving an opportunity of hearing to the petitioners' father, the petitioners' father was dismissed from service on 14/4/1966.

(3.) The petitioners claim that their father filed an appeal against the order of dismissal, which was dismissed by the Deputy Director General of Police under D.O No. 343 of 1971. Thereafter, the revision was also dismissed by the Director General of Police, Bihar. This is an admitted fact as per averment made in paragraph 3 of the writ petition.