ARJUNKUMARSINGH Vs. STATE OF BIBAR

JUDGEMENT

(1.) In this application the petitioner has prayed for quashing of an order contained in Memo No. 1167 dated 30-3-1991 whereby he had been removed from services by the Commandant B M.P. 5 (Respondent No. 3) as contained in Annexure 6 to the writ application.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The petitioner was appointed upon having been selected as Constable in the Bihar Military Police, in terms of an offer of appointment dated 11-12-1987, as contained in Annexure 1 to the writ application.