Sujit Narayan Prasad, J. - (1.) THE petitioner has approached this Court for quashing the orders as contained in letter No. 1967 dated 12.8.2003, 27.11.2001 and 22.5.2001.
(2.) THE submission has been made on behalf of the learned senior counsel for the petitioner that the petitioner was appointed as Police Constable at District Police Force on 18.1.1984. The petitioner was given all benefits which he was entitled to get under the service rule. The petitioner after being transferred on 14.11.1995 had joined as Constable in the District Headquarters of Garhwa. On 30.12.1995, the first information report was lodged on the basis of written report of Office -in -Charge, Garhwa Police Station against the petitioner on the allegation that on 30.12.1995 at Bazar Samity Garhwa in course of election of Office bearers of Bihar Police Men's Association, a sound of firing was heard from the northern Barrack of the Office due to which Election Officer started dispersing and upon interrogation it could be known that the petitioner had fired from his licencee rifle with a view to disturb the election process. Accordingly, FIR was registered under Section 307 of the Indian Penal Code and also under Section 27 of the Arms Act.
(3.) THE petitioner was thereafter served with a charge sheet on the basis of allegation that the petitioner fired from his licencee rifle and disturbed the peace and tranquility on 30.12.1995 and on the basis of such charge sheet, a departmental proceeding No. 44/96 was initiated against the petitioner.;