SITA RAM S/O LATE BANTI RAM R/O MOHALLA HANUMANGARHI, P.S. MOTIHARI TOWN, DISTRICT Vs. THE STATE OF BIHAR THROUGH THE HOME SECRETARY, GOVT. OF BIHAR, PATNA

JUDGEMENT

(1.) The order dated 2nd May, 2014 passed by the learned Single Bench of this Court is subject matter of present Letters Patent Appeal wherein challenge to the order of punishment of stoppage of one increment for a period of one year remained unsuccessful.

(2.) It was on 11th Sept., 2010, the appellant was imposed punishment of stoppage of one increment for a period of one year. Subsequently, the appellant was promoted as Deputy Superintendent of Police and attained the age of superannuation on 31st Jan., 2013.

(3.) The learned Single Bench found that the order of punishment has not come in the way of the appellant for promotion to the next higher post and, therefore, the appellant cannot be said to have suffered any prejudice which may entitle him to invoke the writ jurisdiction of this Court.