ANIL KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has filed the instant application for the following relief(s) :-

(3.) The case of the petitioner is that he was deputed as an Arm Guard in village Paharpur in the District of Aurangabad. On account of the petitioner being unauthorizedly absent, an enquiry was conducted and departmental proceeding no.23 of 1993 was started against him wherein the Enquiry Officer submitted his report on 23/1/1995 finding the petitioner to be guilty of unauthorised absence, however not finding the petitioner to be guilty of having illicit relations with one Pushpa Devi. The Commandant, Bihar Military Police ('B.M.P' in short) disagreed with the finding of the Enquiry Officer and giving his reasons issued show cause notice to the petitioner as to why he be not discharged from service. On receiving the petitioner's show cause, the Commandant, B.M.P issued order of punishment of discharge of the petitioner from service.