PASHUPATI MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition is directed against an order dated 15-11-1980 passed by the respondent No. 6 and contained in Annexure 1 to the writ petition ; an order dated 21-12-1981 passed by the respondent No. 3, and as contined in Annexure 2 to the writ petition as also an order dated 1-9-1984 passed by the respondent No. 2 and as contained in Annexure 3 to the writ petition.

(2.) By reason of the aforementioned order dated 15-11-1980 the respondent No. 6 dismissed the petitioner from services. By reason of the order dated 21-12-1981, the respondent No, 3 rejected the appeal preferred by the petitioner from the aforementioned order dated 15-11-1980 and by reason of order dated 1-9-1984 the respondent No. 2 rejected a memorial submitted by the petitioner.

(3.) At the relevant time the petitioner was acting as a Havildar. According to the petitioner by reason of office orders as contained in Annexures 4 and 5 to the writ petition he was respectively promoted and confirmed in the post of Havildar by the D. I. G , Police. According to the petitioner thus the D. I. G. (Police) was his appointing authority.