- (1.) Leave granted.
(2.) A Constable, whose services are terminated from the Police Department, has filed this appeal impugning the judgment and order passed by the Division Bench of the High Court of Judicature at Patna in L.P.A. No. 583/2006 dated 30.04.2010. By the impugned judgment and order, the Division Bench has set aside the order passed by the learned Single Judge in Writ Petition No.1314/2000 dated 17.02.2006, by which the appellant was reinstated into service with full back-wages and service benefits.
(3.) The case has a chequered history. The appellant was appointed as police constable by the respondents in the month of October, 1992 and he served on this post till 1996. The appellant amongst others, was asked to show cause why his services should not be terminated for the reasons stated in the notice. The appellant, after receipt of the notice, had offered his explanation, inter- alia, contending that his appointment was made following the guidelines prescribed in Police Order No.202 of 1988. The respondents, not being satisfied with the explanation offered, terminated the services of the appellant. The appellant and others filed the writ petitions, inter-alia, for quashing their termination order as illegal and arbitrary.;