Pramath Patnaik, J. - (1.) In the accompanied writ application, the petitioner has prayed for quashing the order dated 31.07.2014 issued by the Superintendent of Police, Bokaro (respondent no.3) pertaining to dismissal from services and also for reinstatement in the services with all consequential benefits.
(2.) Sans details, the brief facts, as disclosed in the writ application, is that petitioner was appointed as Police Constable on 12.07.2006 by the district order issued by the respondent no.3 after death of his father on compassionate ground. While continuing in services, allegation of suppression of facts to the effect that criminal case is levelled against the petitioner as evident from letter dated 01.10.2011 as contained in Annexure-1 series. The petitioner vide order dated 31.07.2014 has been dismissed from services without considering the detailed show cause reply. Thereafter, the petitioner submitted representation on 25.08.2014 to the appellate authority against the order of dismissal.
(3.) A supplementary affidavit 05.02.2016 has been filed on behalf of the petitioner, wherein it has been submitted that the process of his appointment started on 09.05.2006 after submission of application with declaration on prescribed form and the criminal case being Hulasganj P.S. Case No.114 of 2006 has been instituted on 04.06.2006 under Section 302, 34 I.P.C and 27 of the Arms Act, in which the petitioner has been named, therefore, on the date of submission of application, no case was pending against the petitioner. The petitioner joined as constable on 12.07.2006 as evident from Annexure-11 to the supplementary affidavit.;