JAI SHANKAR SINGH SON OF LATE BRAJ KISHORE SINGH Vs. STATE OF BIHAR THROUGH DIRECTOR GENERAL OF POLICE, BIHAR OLD SECRETARIAT, PATNA

JUDGEMENT

(1.) (Oral) - Heard the learned counsel for the petitioner and the respondent-State.

(2.) The petitioner has challenged his dismissal from service under order dated 29.07.2011 under Memo No. 2048 issued by the Superintendent of Police (C), Crime Investigation Department (for brevity, CID), Bihar. He has also challenged rejection of his Appeal under order dated 30.01.2013 passed by the Deputy Inspector General of Police (for brevity, DIG), CID as well as rejection of his Memorial by the Director General of Police (for brevity, DGP), Bihar, Patna under order dated 112013.

(3.) Petitioner has been proceeded against for being absent continuously from 07.07.2006 till 26.07.2011. Later on, after conclusion of enquiry, petitioner has submitted an application for joining on 09.01.2013 mentioning that he was undergoing treatment in the Clinic of one Dr. Ashok Kumar Prasad since 05.11.2009 and he has been declared fit to resume duty on 26.12.2012 itself. The case of the petitioner is that he was not even served copy of the enquiry report.