DWARIKA PAUL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant by filing the present Appeal under Clause 10 of the Letters Patent of the Patna High Court Rules seeks to set aside the order dated 24.08.2018 passed by a Single Bench of this Court in CWJC No. 14753 of 2017, by which the learned Single Judge has dismissed the writ application by which a challenge had been placed to the order of punishment awarded to the writ petitioner in a departmental proceeding initiated against him.

(2.) The appellant-writ petitioner while posted as Deputy S.P. at Sub-Divisional Office Belsand, Sitamarhi was called upon to take charge of investigation of one Dumra P.S. Case No. 16 of 2014 instituted against six persons as accused for offence under Sections 420, 467, 468 and 471 of the Indian Penal Code and Section 65 of the I.T. Act as well as the Prevention of Corruption Act.

(3.) It so happened that on 03.08.2014, the aforesaid case, which fell under the jurisdiction of Dumra Police Station of Sitamarhi Sadar was assigned to the petitioner for further investigation and supervision by the S.P. Sitamarhi.