VIRENDRA YADAV, SON OF LATE RAM SARIDA YADAV, RESIDENT OF GRAM Vs. THE STATE OF BIHAR THROUGH THE DIRECTOR GENERAL OF POLICE, BIHAR, PATNA

JUDGEMENT

(1.) Heard Mr. Abhinav Srivastava, learned counsel appearing for the petitioner and Mr. Prashant Kumar, learned A.C. to S.C.-11, for the State.

(2.) With the consent of the parties the matter has been taken up for consideration with a view to its final disposal at the stage of admission itself.

(3.) The petitioner is an Ex-Constable from the State Police Force and is aggrieved by the order bearing Memo No.4520 dated 3.10.2013 passed by the Director General of Police whereby he has been dismissed from service.