SURENDRA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ram Hriday Prasad, learned counsel appearing for the petitioner and Mr. Kumar Ravish, learned Assisting Counsel to Government Advocate No.1 for the State.

(2.) With the consent of the parties this writ petition has been head with a view to its final disposal at this stage itself.

(3.) The petitioner is aggrieved by the order bearing Memo No.4857 dated 31.12.2009 of the Superintendent of Police, Katihar whereby he has been dismissed from service and his pay and allowance for the suspension period has been restricted to the subsistence allowance. The order of the Disciplinary Authority impugned at Annexure-5 is confirmed by the Appellate Authority i.e. the Deputy Inspector General of Police, Purnea Range, Purnea who vide his order bearing Memo No.749 dated 3.6.2010 has dismissed the appeal vide Annexure-6 and even the memorial has been rejected by the Director General of Police vide order bearing Memo No.380 dated 1.2.2012 impugned at Annexure-7.