LAL BABU MANJHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) In the instant petition, petitioner has prayed for following reliefs:

(3.) The petitioner was appointed to the post of Constable on 22/1/1990 and he has earned promotion to the post of next higher post. While he was working in the cadre of Assistant Sub-Inspector, he was involved in a case relating to offences under Sec. 37(B)/37(C) of Bihar Prohibition and Excise Act, 2018 and the case was registered at Muffasil (Mahadeva Out Post) Police Station Case No. 76 of 2020 dtd. 16/2/2020. He was arrested and released on bail on 17/2/2020. Arising out of the aforesaid incident, the disciplinary authority proceeded to issue memo on 17/2/2020. Thereafter, proceeded to dismiss the petitioner from service on 24/2/2020.