PRAMATH PATNAIK, J. - (1.) —In the accompanied writ application, the petitioner has inter alia, prayed for quashing order dated 28.09.1988, by which petitioner has been discharged from services and order dated 20.05.1999, by which, the appeal filed by the petitioner against the order of dismissal has been rejected and further for reinstatement of the petitioner on his earlier post.
(2.) The facts, as disclosed, in the writ application, in a nutshell is that petitioner while discharging his duty as Constable in Bihar Milatary Police, a criminal case was lodged against the petitioner, on the basis of which a departmental enquiry was initiated, in which, the allegation against the petitioner was found to be true and accordingly, the disciplinary authority vide order dated 28.09.1988 dismissed the petitioner from services. Being aggrieved the petitioner approached this Court by filing C.W.J.C No. 576 of 1996, which was disposed of as withdrawn giving liberty to the petitioner to file mercy appeal before the authority concerned. Thereafter, the petitioner preferred appeal, which was also rejected by the appellate authority vide order dated 20.05.1999.
(3.) Being aggrieved by the order of dismissal dated 28.09.1988 and appellate order dated 20.05.1999, the petitioner left with no efficacious, speedy and alternative remedy has approached this Court under Article 226 of the Constitution of India for redressal of his grievances.;