- (1.) In this application, the petitioner has prayed for quashing the order as contained in Memo No. 1789 /Confidential dated 16.08.2005, passed by respondent no. 5, whereby and whereunder an order of dismissal in departmental proceeding has been passed against the petitioner. The petitioner has further prayed for quashing the order dated 30.03.2006, passed by respondent no. 4, whereby and whereunder the appeal preferred by the petitioner has also been dismissed.
(2.) The petitioner was appointed on the post of constable in the police department in the year 1996. After bifurcation of the State of Bihar, the petitioner was finally allocated Jharkhand cadre. Vide Memo No. 649 dated 20.07.2005, the chrgesheet was submitted upon the petitioner and he was asked to file a preliminary show cause, to which he replied by denying the allegation levelled against him. Thereafter, the petitioner was issued Memo No. 1380 dated 7.8.2005, by which the petitioner was directed to file his explanation against the proposed punishment of dismissal from service. Subsequently, vide Memo No. 1789 dated 16.08.2005 issued by respondent no. 5, the petitioner after having been found guilty in the departmental proceeding was dismissed from service with effect from 16.08.2005.
(3.) The appeal, which was preferred by the petitioner before respondent no. 4 was also rejected by order dated 30.03.2006.;