DHARMENDRA KUMAR RAY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The petitioner, a Constable, is aggrieved by the order dated 30.08.2016 passed by the Commandant, BMP- 4, Dumraon whereby he has been subjected to a punishment of withholding of one increment which is equal to one black mark as also against the order dated 23.04.2018 passed by the DIG, BMP, Patna, affirming the aforesaid punishment imposed upon the petitioner, in appeal.

(2.) The petitioner is alleged to have come on duty without his identity viz. weapon and proper police dress.

(3.) The explanation offered by the petitioner was not accepted and as a measure of disciplining the police force, the aforesaid punishment was awarded to the petitioner.