DHANU HAMBRUM Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition under Article 226 of the Constitution of India has been filed for quashing the order dated 02.06.2008 passed by the Commandant B.M.P.-6, Muzaffarpur respondent No. 4 by which petitioner has been dismissed from service as well as order dated 01.12.2008 passed by D.I.G., B.M.P.-6, Muzaffarpur by which the appeal preferred by the petitioner has been dismissed.

(3.) Briefly stated, the facts of the case as stated by petitioner is that he was working on the post of Driver Constable in B.M.P.-6, Muzaffarpur.