RAVI BHUSHAN PRASAD SINHA, SON OF YOGENDRA PRASAD SINHA Vs. STATE OF BIHAR THROUGH DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Heard both the sides.

(2.) The petitioner, herein, seeks relief for quashing the order, contained in Memo No. 17898/R. Ka, dated 25.11.2013 (Annexure 17) issued by the Senior Superintendent of Police, Patna, whereby the petitioner has been dismissed from service from the post of Constable.

(3.) The petitioner, further, seeks for quashing of the order passed by the Deputy Inspector General of Police, Central Range, Patna, as contained in Memo No. 140, dated 25.07.2014, by which the appeal of the petitioner, against the order of dismissal has been dismissed and the order passed by the Director General of Police, Bihar, Patna, in memorial, as contained in Memo No. 551/L-1, dated 10.02.2015, by which the memorial of the petitioner has also been dismissed.