JAGESHWAR MAHTO Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ram Hriday Prasad, learned counsel for the petitioner and Mr. Ravi Kumar A.C. to G.P.4 for the State.

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

(3.) The petitioner is aggrieved by the order dated 9.2015 of the Commandant, Bihar Military Police-5, Patna whereby he has been imposed a penalty of one black mark which is equivalent to stoppage of increment for next six months. By the same order, the pay and allowance for the suspension period has been restricted to the subsistence allowance. The order is affirmed by the appellate authority who vide order passed on 2.9.2016 impugned at Annexure-P/8 has dismissed the appeal. The punishment apparently is under Rule 824 of the Bihar Police Manual and Rule 828 thereof, terms the punishment as a "major punishment".