DINESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application was filed on 26.04.2017 seeking quashing of the departmental proceeding No. 15 of 2016, initiated against the petitioner through a charge sheet dated 04.02.2016, issued by the Superintendent of Police, Samastipur, mainly on the ground that since the initiation of the departmental proceeding was based on a criminal case (trap case), the disciplinary proceeding should have awaited the decision in the criminal case.

(2.) During the pendency of the writ application, the departmental proceeding, initiated against the petitioner, has concluded with the submission of the report of the Enquiry Officer, holding the petitioner guilty of the charge framed against him. Based on the finding of the Enquiry Officer, the disciplinary authority has, agreeing with the finding so recorded, imposed upon the petitioner punishment of dismissal from service by his order dated 15.04.2019.

(3.) So as to question the correctness of the order of the disciplinary authority, dated 15.04.2019, an interlocutory application, being I.A. No. 1 of 2019, has been filed seeking amendment in the writ application.