MD. EQBAL KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has prayed for quashing the order of punishment (Annexure-2). whereby he has been dismissed from service; as also the order of the Appellate Authority (Annexure-3), whereby the petitioner's appeal has been dismissed.

(2.) The petitioner was appointed as Constable on 8th April, 1981 in Bihar Military Police. According to the petitioner, he had excellent service to his credit. He was awarded more than hundred rewards. He was never given any punishment He was a good sportsman and good football player. According to him. in course of some game, the petitioner sustained injury which also caused bleeding through urinary tract. The petitioner had to undergo long treatment for the said injury. He had taken four days' casual leave during the period of bleeding. Subsequently, he suffered from jaundice. He could recover after about 85 days.

(3.) After his recovery, the petitioner reported for duty with medical certificates. His joining was accepted.