NISHA KUMARI AND OTHERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the present cases, the petitioners have made a prayer to stay the departmental proceeding no. 97 of 2015 till disposal of the criminal case.

(3.) It appears that the petitioners had made an application against the Advt. No. 01/2014 for being appointed as Constable. After successful completion in the written and physical test, the petitioners were appointed. Later on, it was transpired that they got their entry in the service through impersonation of certain persons who have appeared for the written examination which led to lodging of the First Information Report registered as Chapra Town P.S. Case No. 356 of 2015 (Annexure-5) wherein it has been mentioned that the petitioners have made entry on the post of Constable through illegal method and manner, liable for the criminal prosecution. After institution of the criminal case, the petitioners were arrested and put behind the bar but, have been released on bail. At the same time, the Department has initiated a departmental proceeding against all the persons.