RAM LALIT PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ravi Shankar Ganguli, learned counsel for the petitioner and Mr. Mritunjay Kumar, A.C. to AAG 6 for the State.

(2.) The petitioner is aggrieved by the order bearing Memo no. 1982/R/K dated 11.09.2015 of the Superintendent of Police, Rail, Muzaffarpur whereby he has been imposed a punishment of stoppage of one annual increment with non-cumulative effect which would be equivalent to two black marks. A copy of the order is impugned at Annexure-17 of the writ petition.

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