RAMA SHANKAR CHAUDHARY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Y.V. Giri, learned Senior counsel for the petitioner assisted by Mr. Pranav Kumar Advocate on Record and the State is represented by Mr. Sameer Kumar Singh, A.C. to S.C.16.

(2.) In the nature of the order this Court proposes to pass it would not be required to delve deep into the merits of the case because undisputedly the entire proceedings is vitiated with statutory violations of the provisions underlying the Bihar Government Servant (Classification, Control and Appeal) Rules, 2005 (hereinafter referred to as 'the Rules').

(3.) The petitioner has prayed for issuance of a writ in the nature of certiorari for quashing the order dated 8.2.2016 passed by the respondent No.4, the Deputy Inspector General of Police, Central Range, Patna, a copy of which is impugned at Annexure-8 whereby the appeal of the petitioner has been dismissed thus affirming the order bearing Memo No.13563 dated 23.11.2015 of the Senior Superintendent of Police, a copy of which is enclosed at Annexure-7 whereby the petitioner has been dismissed from service.