NARANGI BAITHA 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 to quash the order No. 535 dated 10.02.2012 passed in Aurangabad District Departmental Proceeding No. 42 of 2010 passed by the Deputy Inspector General of Police, Magadh Range, Gaya by which petitioner has been dismissed from Bihar Police Service and order dated 06.12.2012 passed by Zonal Inspector General of Police, Patna Zone, Patna, the appellate authority dismissing the appeal of petitioner and order dated 30.04.2013 passed by the Director General of Police, Bihar, Patna by which memorial filed by petitioner was rejected.

(3.) Briefly stated, the facts of the case is that petitioner was posted as Officer-in-Charge at Kasma Police Station, Aurangabad, a case bearing Kasma P.S. Case No. 12/2010 was instituted and he was the investigating Officer of that case.