RAM SAROWAR PD SINGH Vs. STATE

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed . against the orders, as contained in Annexures 4 and 5, whereby and whereunder the petitioner has been dismissed from services.

(3.) A counter affidavit has been filed stating therein that since the petitioner was convicted for an offence under section 148 of the Indian Penal Code, he was dismissed summarily in light of the circular dated 3.8.1983 of the Personnel and Administrative Reforms Department, Government of Bihar.