STATE OF BIHAR Vs. MD. MUTTAFIQUE AHMED

JUDGEMENT

(1.) Heard the learned Advocate General for the appellants and Mr. Abhinav Srivastava, learned Senior Advocate for the respondent.

(2.) The respondent, a Deputy Superintendent of Police, who was posted at Hilsa during the year 2019 was inflicted with a major punishment of withholding of three incremental benefits with cumulative effect and further withholding of promotion for three years.

(3.) He had challenged the aforenoted decision contained in Memo No. 6982 dtd. 6/10/2020 as also the order contained in Memo No. 8466 dtd. 11/12/2020, issued by the Special Secretary, Department of Home (Police Department), Government of Bihar dismissing his review application against the punishment order vide C.W.J.C. No. 5640 of 2021.