ILIAS KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Letters Patent Appeal is against the order dated 22 February, 1995 on CWJC No. 7583 of 1993, Md. Ilias Khan v. State of Bihar and Ors.

(2.) The petitioner-appellant was a Constabie in Dog squad, Centra! Investigation Department, Bihar, Patna. In the mid night of 5th April, 1986 he entered the police barrack in a drunken State and abused, assaulted and injured constable Subodh Prasad Mandal and some other Constables and Havildars. He also broke the bicycle of Robert Herrorian. The departmental proceedings were taken out against the petitioner and consequently on the conclusion of the proceedings he was dismissed from service.

(3.) The petitioner-appellant on his writ petition was seeking relief that the enquiry had been improper as essential documents have not been given to him and the punishment awarded is too harsh regard being had to the circumstances that he was 19 years in service.