ARUN KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) It is feeling aggrieved by the order of dismissal dated 25.5.2016 bearing Memo No.2673 dated 31.5.2016 of the Principal Secretary, Department of Registration, Excise and Prohibition, Government of Bihar passed in purported exercise of powers vested under Article 311(2) (b) of the Constitution of India that the petitioner is before this Court invoking the extraordinary jurisdiction under Article 226 of the Constitution of India.

(2.) With the consent of the parties the writ petition is heard with a view to its final disposal at the stage of admission itself.

(3.) The allegations are rather serious and draw its foundation from an FIR arising from Durgawati P.S. Case No.137 of 2016 registered for the offences punishable under sections 341, 342, 166, 379, 384, 386, 389, 506/34 of the Indian Penal Code and section 65(b) (c) of the Bihar Excise Act, 2016.