MOHD ARIF HUSSAIN SON OF LATE MD GYAS RESIDENT OF VILLAGE- RAHUI GHASA, P S KISHANGANJ, DISTRICT- KISHANGANJ Vs. STATE OF BIHAR, THROUGH DIRECTOR GENERAL OF POLICE, BIHAR, PATNA

JUDGEMENT

(1.) Heard Mr. Rajendra Narain learned Senior counsel for the petitioner, who appears along with Mr. Umesh Kumar Roy and Mr. Nawal Kishore Singh A.C. to G.P. 26 for the State.

(2.) With the consent of the parties, the writ petition is being heard with the view to final disposal at the stage of admission.

(3.) The petitioner prays for issuance of a writ in the nature of certiorari for quashing the order No. 225/2010 bearing Memo No. 2023 dated 18.12.2010 as contained in Annexure-8 passed by the respondent No. 2, the Deputy Inspector General of Police, Purnea Range whereby while dismissing the appeal he has confirmed the order of dismissal passed by the Superintendent of Police, Purnea bearing Memo No. 292 of 2008 dated 12008. The orders passed by the Superintendent of Police as confirmed by the appellant authority are impugned at Annexures-6 and 8 respectively to the writ petition.