SUMITRA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This writ petition under Article 226 of the Constitution of India has been filed for quashing the order dated 03.10.2012 passed by Director General of Police, Bihar, Patna by which punishment of dismissal from service has been passed against petitioner in Buxar District Departmental proceeding No. 6/11.

(3.) During pendency of writ petition original petitioner Sidheshwar Prasad died on 11.09.2015 and he was substituted by his widow Sumitra Devi who is pursuing this case.