MOHAMMAD IBNE AZAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner as also learned Counsel, appearing on behalf of the State.

(2.) This writ application has been filed for quashing an order dated 18th October, 1992, passed by the Deputy Inspector General of Police, Koshi Division, Saharsa, whereby and where under, the services of the Petitioner have been terminated with effect from 19th October, 1992.

(3.) It appears the Petitioner was appointed as a Constable on 25th December, 1991 by the Superintendent of Police, Saharsa. Thereafter, the Petitioner continued to work till 12th December, 1992, which will be apparent from the letter of the Superintendent of Police, addressed to the Deputy Inspector General of Police, Koshi Division, Saharsa, a copy of which is Annexure-5 to the writ petition.