JUNUL BHENGRAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) AFTER hearing learned counsel for the parties this writ petition is disposed of in the following manner.

(2.) THE impugned order was passed against the petitioner on 21.2.1996 on the ground that the petitioner was absconding and as such it was not possible for the enquiry officer to serve notice etc. Therefore, order of dismissal was passed without any enquiry by invoking the powers under Article 311(2) (b) of the Constitution.

(3.) THE petitioner had to suffer detention in connection with a criminal case but thereafter he has been granted bail and is now on bail.