PAWANKUMARJHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioner has prayed for issuance of an appropriate writ for quashing the order of discharge dated 4-12-1991 passed by the Respondent No. 3 as contained in Annexure 4 to the writ application.

(2.) The fact of the matter lies in a very narrow compass. The petitioner was selected for appointment as Constable and joined his post in BMP-16 Patna on 1-8-1989. He was discharged from services by an order dated 14-3-1990 (Annexure 1). A statutory appeal was filed by him in terms of Rule 852 of the Bihar Police Manual. The said appeal was allowed by an order dated 23-8-1991 (Annexure 2),

(3.) The petitioner resumed the services on 13-9-1991. According to the petitioner he was ill from 11-3-1990 to 15-3-1990, but thereafter be was declared fit for joining his duties as is evident from Annexure 3/3 to the writ application.