STATE OF BIHAR Vs. CHANDRESHWAR PATHAK
LAWS(SC)-2014-8-9
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on
August 07,2014
STATE OF BIHAR
Appellant
VERSUS
Chandreshwar Pathak
Respondents
Referred Judgements :-
BINOD KUMAR GUPTA VS. RAM ASHRAY MAHOTO [REFERRED TO]SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
AMRENDRA SINGH VS. STATE OF BIHAR [REFERRED TO]
Cited Judgements :-
TUNGRI EFFA VS. STATE OF ARUNACHAL PRADESH [LAWS(GAU)-2016-8-95] [REFERRED TO]SHAFI AND ORS. VS. STATE OF J&K AND ORS. [LAWS(J&K)-2014-12-41] [REFERRED TO]
SATISH KUMAR VS. RAJASTHAN SCHEDULED CASTES [LAWS(RAJ)-2020-1-303] [REFERRED TO]
RAM CHANDRA CHANDA AND ORS. VS. UNION OF INDIA AND ORS. [LAWS(JHAR)-2015-10-82] [REFERRED TO]
GAUTAM KUMAR SON OF RABINDRA PANDEY, RESIDENT OF VILLAGE SIGHAMA P.O. RUPAN P.S. RUPAN DISTRICT NAWADA (BIHAR) VS. THE STATE OF JHARKHAND [LAWS(JHAR)-2016-11-91] [REFERRED TO]
ASHOK KUMAR MITRA VS. STATE OF JHARKHAND AND OTHERS [LAWS(JHAR)-2017-7-281] [REFERRED TO]
VIJAY SOOD AND ORS. VS. CENTRAL UNIVERSITY OF HP, DHARAMSHALA [LAWS(HPH)-2015-12-94] [REFERRED TO]
THE STATE OF JHARKHAND THROUGH THE DEPUTY COMMISSIONER, PAKUR VS. ARUN KUMAR MISHRA, S/O SRI KRISHNA PRASAD MISHRA, R/O VILLAGE & P.O. [LAWS(JHAR)-2016-7-46] [REFERRED TO]
THE STATE OF BIHAR AND ORS. VS. AMIR LAL PASWAN AND ORS. [LAWS(JHAR)-2015-9-64] [REFERRED TO]
NARESH JHA VS. STATE OF JHARKHAND [LAWS(JHAR)-2018-6-116] [REFERRED TO]
RAJENDRA BADAIK, SON OF LATE JOKHNA BADAIK VS. THE STATE OF JHARKHAND AND OTHERS [LAWS(JHAR)-2017-9-140] [REFERRED TO]
SHAILESH KUMAR MALL VS. THE STATE OF BIHAR AND ORS [LAWS(PAT)-2019-2-94] [REFERRED TO]
KASHI NATH SINGH SON OF LATE SHEO PRASAD SINGH VS. STATE OF BIHAR [LAWS(PAT)-2019-3-53] [REFERRED TO]
HARADHAN MAITY VS. INDIAN STATISTICAL INSTITUTE [LAWS(CAL)-2023-5-24] [REFERRED TO]
RAM KISHORE SINGH VS. STATE OF BIHAR [LAWS(PAT)-2019-3-159] [REFERRED TO]
SHAILESH KUMAR MALL VS. STATE OF BIHAR [LAWS(PAT)-2020-2-85] [REFERRED TO]
SUNIL DUTT MISHRA VS. STATE OF JHARKHAND [LAWS(JHAR)-2017-8-102] [REFERRED TO]
SINTU PODDAR AND ANOTHER VS. STATE OF JHARKHAND AND OTHERS [LAWS(JHAR)-2017-5-93] [REFERRED TO]
BINOY KUMAR VS. STATE OF JHARKHAND AND OTHERS [LAWS(JHAR)-2018-7-182] [REFERRED TO]
EMPLOYERS IN RELATION TO THE MANAGEMENT VS. THEIR WORKMEN BEING REPRESENTED BY THE ZONAL SECRETARY, BIHAR COLLIERY MAZDOOR SABHA [LAWS(JHAR)-2018-12-175] [REFERRED TO]
T.C.TOK VS. STATE OF ARUNACHAL PRADESH [LAWS(GAU)-2017-9-4] [REFERRED TO]
SUMAN DEVI VS. STATE OF JHARKHAND AND ORS. [LAWS(JHAR)-2015-8-104] [REFERRED TO]
RAFAT ALAM VS. VICE CHANCELLOR, ALIGARH MUSLIM UNIVERSITY ALIGARH & ORS [LAWS(ALL)-2018-11-149] [REFERRED TO]
RAMESHWAR KUMAR VS. STATE OF JHARKHAND [LAWS(JHAR)-2016-4-42] [REFERRED TO]
KARNATAKA KAIGARIKA PRADESHABHIVRUDDI MANDALI VS. STATE OF KARNATAKA [LAWS(KAR)-2020-5-130] [REFERRED TO]
RAMANUJ SINGH VS. STATE OF BIHAR [LAWS(PAT)-2019-6-112] [REFERRED TO]
CHANDRABALI RAM, SON OF LATE GANGA VISHNU RAM, RESIDENT OF QR. NO. 2/106, B.I.T., SINDRI CAMPUS, P.O. AND P.S. SINDRI, DISTRICT DHANBAD VS. THE STATE OF JHARKHAND [LAWS(JHAR)-2016-9-69] [REFERRED TO]
SMT. CHANDRAWATI DEVI VS. CHIEF ENGINEER, RURAL ENGINEERING ORGANIZATION [LAWS(JHAR)-2017-4-65] [REFERRED TO]
NIRMAL MAHATO VS. THE STATE OF JHARKHAND & ORS. [LAWS(JHAR)-2018-1-153] [REFERRED TO]
HERAMBA KUMAR SAIKIA VS. STATE OF ASSAM [LAWS(GAU)-2017-2-4] [REFERRED TO]
NELSON MURM S/O LATE SOHRAI MURM VS. STATE OF BIHAR [LAWS(PAT)-2015-3-148] [REFERRED TO]
VICE PRESIDENT, REGIONAL COMMITTEE, C C L JANTA MAZDOOR SANGH, RANCHI (JHARKHAND) VS. PROJECT OFFICER, ASHOK PROJECT PIPARWAR, C C L BACHRA, CHATRA (JHARKHAND) [LAWS(JHAR)-2018-6-57] [REFERRED TO]
THE SONEPAT COOPERATIVE SUGAR MILLS LTD. VS. PRESIDING OFFICER AND ORS. [LAWS(P&H)-2015-5-264] [REFERRED TO]
TECHI TAGI TARA VS. STATE OF ARUNACHAL PRADESH [LAWS(GAU)-2017-8-121] [REFERRED TO]
J. KOVAISAMY VS. STATE OF TAMIL NADU AND ORS. [LAWS(MAD)-2014-8-264] [REFERRED TO]
JUDGEMENT
-
(1.)Leave granted.
(2.)This appeal has been preferred by the State of Bihar against the order dated 05.01.2012 of the Division Bench of the High Court of Judicature at Patna in L.P.A. No.945 of 2010, which has the effect of quashing the order dated 26.09.2003 passed by the of Criminal Investigation Department, Patna, Bihar, terminating the services of the respondent herein.
(3.)The respondent was temporarily appointed to the post of constable by the Inspector General of Police, Criminal Investigation Department, Patna, Bihar, vide his order dated 14.01.1988 with the stipulation that his service could be terminated without assigning any reason or show cause. In the year 2000, the High Court of Patna considered the issue of backdoor appointments made in the police department in another case which led to a direction by the Department of Home (Police), Government of Bihar dated 04.09.2000 to the Police Headquarter, Bihar to review irregular appointments and to remove such appointees from service.
(2.)This appeal has been preferred by the State of Bihar against the order dated 05.01.2012 of the Division Bench of the High Court of Judicature at Patna in L.P.A. No.945 of 2010, which has the effect of quashing the order dated 26.09.2003 passed by the of Criminal Investigation Department, Patna, Bihar, terminating the services of the respondent herein.
(3.)The respondent was temporarily appointed to the post of constable by the Inspector General of Police, Criminal Investigation Department, Patna, Bihar, vide his order dated 14.01.1988 with the stipulation that his service could be terminated without assigning any reason or show cause. In the year 2000, the High Court of Patna considered the issue of backdoor appointments made in the police department in another case which led to a direction by the Department of Home (Police), Government of Bihar dated 04.09.2000 to the Police Headquarter, Bihar to review irregular appointments and to remove such appointees from service.
Copyright © Regent Computronics Pvt.Ltd.