BHAGESHWAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioner has prayed for issuance of an appropriate writ for quashing on order dated 21-12-1991 as contained in Annexure 2 to the writ application whereby the petitioner had been awarded a punishment of 'Censure'.

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

(3.) The petitioner in the year 1983, was posted as Sub-divisional Police Officer at Aroria, It appears that certain allegations were made as against the petitioner is relation to investigation of a criminal case.