RAJ NARAYAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner has challenged the order of dismissal from his services.

(3.) It is submitted by learned counsel for the petitioner that the petitioner was appointed on the post of police constable on 6.12.1999, as he had fulfilled all the criteria for such appointment and while he was serving he was dismissed from services with affect from 8.8.2000 by virtue of order, as contained in Annexure-A to the counter-affidavit.