THE STATE OF BIHAR THROUGH THE DIRECTOR GENERAL OF POLICE, BIHAR, PATNA Vs. LAKSHMAN YADAV SON OF JAUDI YADAV RESIDENT OF VILLAGE LAGURAHI, P.O.

JUDGEMENT

(1.) Heard learned counsel for the State and learned counsel for the writ petitioner-contesting respondent, and with their consent this appeal is being disposed of at this stage itself.

(2.) State is aggrieved by the judgment and order dated 16.01.2012 passed by learned Single Judge of this Court in C.W.J.C. No. 22280/2011, by which, the writ petition, filed against the penalty of compulsory retirement, was allowed and the punishment was set aside on the ground that the writ petitioner had earlier been proceeded against for the same charge, and for which he had been found guilty and received a black mark, which is a punishment. Again, on the same charge, he was departmentally proceeded and directed to be dismissed. It was converted into compulsory retirement by the Appellate Authority in appeal.

(3.) We have gone through the records and heard the parties at length. There is no case for interference.