SATYENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is represented through Mr. Vinay Ranjan, learned Advocate and the State respondents through Mr. P. K. Verma, learned Senior Advocate-cum-Additional Advocate General No.-3.

(2.) The petitioner is aggrieved with the order as contained in Memo No. 1108 dtd. 8/12/2020, issued under the signature of Inspector General of Police, Purnea Range, Purnea, whereby the petitioner has been inflicted with the punishment of dismissal from service. The challenge has also been made to the order, as contained in letter no. 106 dtd. 2/3/2021, by which the Departmental Appeal preferred by the petitioner came to be rejected; further, the order, as contained in letter no. 6101 dtd. 23/6/2022, issued under the signature of Under Secretary to the Government of Bihar, whereby the Memorial Appeal against the appellate order also came to be rejected.

(3.) The facts in brief, as culled out from the materials available on record, are incorporated hereinunder: