RAMCHANDRA MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ram Hriday Prasad, learned counsel appearing for the petitioner and Mr. Prabhu Narayan Sharma, learned Assisting Counsel to the Advocate General for the State.

(2.) With the consent of the parties this matter has been heard with a view to its final disposal at the stage of admission itself.

(3.) The petitioner prays for quashing of the order dated 30.6.2015 passed by the Commandant, BMP-3, Bodh Gaya, whereby his increment has been stopped for six months which is equivalent to award of one 'black mark'. The petitioner has also questioned the appellate order passed by the Deputy Inspector General (Military Police), Central Zone, Patna dated 7.9.2015, whereby the appeal preferred by the petitioner has been dismissed. Copies of the order of the disciplinary authority dated 30.6.2015 and the order of the appellate authority dated 7.9.2015 are impugned at Annexures 3 and 5 respectively to the writ petition.