ANZORE KULLU Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsels for the petitioner. No one appears for the State.

(2.) The petitioner who was posted as Hawaldar in BMP 6, Muzaffarpur has been dismissed from service under the impugned order dated 21.07.2008 by the Commandant, BMP 6 Muzaffarpur. The said order of dismissal has been affirmed by the Deputy Inspector General of Police (for short "DIG") , northern Zone, Muzaffarpur vide order dated 09.01.2009 whereby the petitioner's appeal against the order of dismissal has been rejected. The petitioner's memorial has also been rejected by the Director General of Police (for short "DG") , Bihar Patna vide order dated 20.07.2011. All these issues are under challenge in the instant writ proceedings.

(3.) At the very outset counsel for the petitioner draws attention of this Court towards the supplementary affidavit which has been filed bringing on record one order dated 15.09.2017 passed in C.W.J.C. No. 15942 of 2012. Though the copy of the said counter affidavit has been served on the counsel for the State on 31.01.2018 but till date there is no response on behalf of the State disputing the assertions made in the writ petition and none appears on behalf of the State.