(1.) Heard Mr. Sanjay Kumar Giri, learned Advocate for the petitioner and Mr. Md. Nadim Seraj, learned Advocate for the State at length.
(2.) The petitioner has invoked the prerogative writ jurisdiction of this Court, seeking quashing of Memo No. 3340 dtd. 17/11/2018 passed by the Deputy Inspector General of Police, Saran Range, Chapra (respondent no. 6), whereby the petitioner has been inflicted with the punishment of dismissal from the post of Sub Inspector of Police. The consequential orders, as contained in Memo No. 4989 dtd. 24/11/2018 as well as Memo No. 2488 dtd. 29/11/2018, are also put to challenge in the present writ petition. The petitioner is further aggrieved with the order dtd. 16/2/2021 passed by the respondent no. 3, whereby the appeal preferred against the order of dismissal also came to be rejected vide order dtd. 16/2/2021 along with the consequential orders issued under Memo No. 1498 dtd. 13/3/2021 and Memo No. 595 dtd. 23/3/2021.
(3.) The relevant facts necessary for adjudication of the present lis as culled out from the materials available on record, in brief, are as follows:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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