Narendra Nath Tiwari, J. - (1.) IN this writ petition, the Petitioner has prayed for quashing the order dated 15th March, 2007, whereby the Petitioner's service has been terminated. He has also prayed for quashing the order of the appellate authority, as the appellate authority has not considered the facts and materials on record and upheld the order of the disciplinary authority.
(2.) IT has been submitted that the Petitioner was prosecuted for the criminal charges and after trial, he has been acquitted. The said Respondents have not taken consideration of Petitioner's defence and material brought on record and awarded the said punishment, ignoring the said order of the Court of Law. The Petitioner preferred revision/ memorial before the Director General of Police, Jharkhand as far back as on 12th June, 2009, but till date no decision has been taken on the said memorial. Learned J.C. to A.G., appearing on behalf of the Respondents, submitted that if the Petitioner's revision/memorial is still pending before the Director General of Police, Jharkhand, the same shall be taken up and disposed of without any further delay. He further submitted that it will be better for the Petitioner if he files a copy of the said memorial before the Director General of Police, Jharkhand for ready reference.
(3.) CONSIDERING the said submissions, this writ petition is disposed of, directing the Director General of Police, Jharkhand Respondent No. 2 to consider the Petitioner's revision/memorial and pass appropriate order, in accordance with law, within two months from the date of receipt/production of a copy of this order. The Petitioner, in the meanwhile, may file a copy of the memorial before the said Respondent, as suggested by learned Counsel for the Respondents.;