VINEET KUMAR RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Writ petition has been filed for quashing the order dtd. 7/10/2015 issued by Senior Superintendent of Police, Gaya whereby the petitioner was dismissed from service.

(2.) The brief facts are that pursuant to the recruitment process undertaken in the year 2014 by the Central Selection Board of Constable Recruitment, petitioner was finally selected for the post of constable. He was sent for necessary training at Gaya training camp. It is while the petitioner was a probationer undergoing training that he has been dismissed from service.

(3.) The writ petition has been filed raising a grievance that since the order of dismissal is based upon a charge and finding of the petitioner having indulged in fraud, the order without affording due opportunity to the petitioner and in violation of Principles of Natural of Justice is unsustainable.