RADHA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition is directed against the order dated 5-10-1985 passed by the respondent No. 3 as contained in Annexure 9, order dated 4-12-1986 passed by the respondent No. 2 as contained in Annexure 12 and the order dated 14-10-1986 passed by the respondent No. 1 as contained in Annexure 15 to the writ petition hereby and whereunder the petitioner was dismissed from fervice.

(2.) The facts of the case lie in a very narrow compass.

(3.) The petitioner was appointed as a constable and at the material time he was acting as an Assistant Sub-Inspector of Police. The petitioner in the year 1982 was posted at Katras Railway Police Station and at that time a case under Section 25-A of the Arms Act was instituted against him. It is an admitted fact that the petitioner at the relevant time was placed under suspension and both the departmental proceeding as also the the criminal case continued simultaneously against him. The petitioner during the period when the enquiry was being conducted on account of illness of his wife he was at his native place upon having obtained leave in this regard, wherefor he applied for leave from time to time.