RAM NANDAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This application has been filed for quashing the order dated 28.9.1993, contained in Annexure-1 whereby purporting to act under proviso (a) to Article 311(2) of the Constitution of India, the Petitioner has been dismissed from service on the ground that he has been convicted in a criminal case.

(3.) Undisputedly, against his conviction, the Petitioner has preferred an appeal before this Court giving rise to Criminal Appeal No. 209 of 1989 which has been duly admitted and the Petitioner has been granted bail in that case, as would be evident from the order contained in Annexure-4.