ASLAM ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioner and the counsel appearing for the State.

(2.) THIS application has been filed by the petitioner for quashing the order of termination issued by the Commandant, B.M.P. 13, Darbhanga, dated 10.12.2002, contained in Memo No. 2898.

(3.) COUNTER affidavit has been filed on behalf of the Commandant, B.M.P. 13, Darbhanga, respondent no. 6, controverting the statement of petitioner. It has been stated that order of termination has been passed in pursuance of the direction of Home Secretary, Government of Bihar, and the Deputy Inspector General of Police (Human Rights), Bihar, Patna. The Commandant, B.M.P. has passed an order of termination following all formalities and the order is in accordance with law. The petitioner against this order preferred an appeal, which has also been rejected.