MOHD ZAFRUL MANNAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The two writ petitions are being disposed of together, because one of the questions involved in both these writ petitions is whether the promotion of the petitioners to the rank of Sub-Inspector of Police was made irregularly and whether their reversion is in accordance with law, The decision of this point will completely dispose of C. W. J. C. No. 1098 of 1980, which is the only point involved in the said writ petition. In C. W. J. C. No. 2979 of 1979, there is, however, an additional point to be decided is as to what is the date of absorption of the petitioner in the rank of writer Constable. The judgment will therefore, govern both the writ petitions.

(2.) In C.W.J.C. No. 2975 of 1979, the petitioner seeks quashing of annexure-7, which has been pissed on 5-9-1969 said to be a wrong entry as to when he became a Writer Constable. He also wants quashing of annexure-14 dated 21-9-1979 by which the Inspector-General of Police cancelled his confirmation as Assistant Sub-Inspector of Police, as well as annexure-15, the order implementing the direction of the Inspector-General of Police.

(3.) In C. W. J. C. No. 1098 of 1980, the petitioner seeks quashing of annexure-2, which is annexure-14 in C.W.J.C. No. 2975 of 1976, by which the Tirhut Range Order No. 241/78 confirming the petitioner as Assistant Sub* Inspector of Police was. cancelled with a further direction to revert him from temporary post of Sub-Inspector to unconfirmed Assistant Sub-Inspector. The petitioner further challenges the consequential order of reversion vide snnexure-3 and annexure-4. It is further contended that the rejection of his representation on 11-3-1980 by annexure-8 is also bad.