BABU LAL CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the orders, as contained in annexures 6 and 8 dated 16.2.1998 and 30.1.1999 respectively.

(3.) THE petitioner was proceeded against departmentally on the charge that he was collecting money from the passengers of Patna Mokama Train. It appears that on 21.12.1996 the Superintendent of Railway Police, Patna along with the police force caught the petitioner at Bakhtiarpur Railway Station collecting money from the. passengers. On this basis, articles of charges were served upon the petitioner and in course of inquiry charges were found proved against him. The Inquiry Officer submitted his report before the disciplinary authority, pursuant to which the petitioner was dismissed from services. However, in appeal the order of dismissal of the petitioner from services was modified and punishment of compulsory retirement was awarded to him.