SRIKANT PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Court has heard Mr. Ramakant Sharma, learned Senior Advocate with Mr. Rakesh Kumar Sharma, learned Advocate for the petitioners and Mr. Shailesh Kumar, learned Advocate as well as Mrs. Babita Kumari, learned Advocate for the State.

(2.) Since both the impugned orders inflicting the punishment of dismissal from services are arising out of the one and the same occurrence, leading to identical charges and departmental proceeding in the premise of similar facts, hence both the writ petitions are being heard together and disposed off by this common order.

(3.) In CWJC No. 1208 of 2021, the challenge is made to the order contained in Memo No. 286 dtd. 27/2/2020, passed by the Superintendent of Police, Rail, Muzaffarpur, whereby and whereunder, in pursuant to Departmental Enquiry No. 16/2019, the petitioner has been inflicted with the punishment of dismissal. The appeal preferred by the petitioner also came to be rejected vide order contained in Memo No. 173 dtd. 26/5/2020, issued under the signature of respondent no. 3, The Additional Director General of Police, Law and Order, Bihar, Patna. The challenge is also made to the aforesaid order along with the memo of charge.