Tapen Sen, J. - (1.) Heard the parties.
(2.) The writ petitioner has filed the instant case praying for quashing of the order dated 14.8.1997 as contained at Annexure -4, by reason whereof the Director General, -cum -Inspector General of Police, Government of Bihar, Patna (respondent No. 3) passed an order dismissing the petitioner from his service. Pursuant to the aforementioned order, the petitioner filed an appeal which was also rejected by an order dated 13.12.1989 as contained at Annexure -5 and consequently the petitioner has prayed for quashing of the said order also. Besides the aforesaid, the petitioner has prayer for an appropriate order so that he can be reinstated in service with all ancillary benefits to which he may be found entitled in law.
(3.) The short facts giving rise to the filing of the instant writ application, is that, the petitioner was appointed as a Sub -Inspector of Police in the year 1965. After transfer from one place to the other, the petitioner was posted as Officer -in - Charge, Dhanbad GRPS on or about 28.8.1991 and while he was posted at Dhanbad, he was again transferred an Officer -in -charge of Bhojudih GRPS, where the remained till 20.12.1982.;