CHANDRADIP SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition was initially directed against the order dated 2nd February, 1981 passed by the respondent No. 5 and as contained in Annexure 1/A and the order dated 12th April, 1983 passed by the respondent No. 3 and as contained in Annexure 1/B to the writ petition whereby and where-under the petitioner was awarded a punishment of stoppage of three increments. However, during the pendency of this writ petition another order dated 2-3-1988 has been passed which is contained in Annexure 10 to the application for amendments, of the writ petition. By reason of the said order it was directed that the petitioner shall only be paid the subsistance allowance during the period 1-4-1976 to 4-12-1979 (during his period of suspension) and further no amount shall be payable to him.

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

(3.) At all material times the petitioner was working in the Police Depart- ment as Sub-Inspector of Police.