VIRENDER SINGH,C.J. - (1.) Challenging the order of dismissal from service on the ground that in an exparte departmental proceeding without examining the victim from whom the appellantwrit petitioner (hereinafter to be referred as "petitioner") had snatched Rs. 17,000/ at the Dhanbad Railway Station and without adducing evidence in support of the said charge he could not have been inflicted punishment of dismissal from service, the petitioner approached the Writ Court in W.P.(S) No. 2710 of 2011, which now stands dismissed vide judgment dated 06.11.2015.
(2.) On 16.05.2016, to a query posed by the Court whether a criminal case was registered against the petitioner for snatching Rs. 17,000/ from a passenger at the Dhanbad Railway Station, the counsel for the parties sought adjournment. Today, Dr. S.N. Pathak, the learned Senior Counsel for the petitioner states that a criminal case vide F.I.R No. 36 of 2008 for offence under Section 384 I.P.C. was registered against the petitioner on 28.07.2008. The learned counsel for the State has produced copies of F.I.R. and chargesheet along with the record of the departmental proceeding.
(3.) Heard the learned counsel for the parties and perused the documents on record.;