Anil Kumar Choudhary, J. - (1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the Respondents.
(2.) This writ application has been filed with a prayer for quashing the order dated 31.08.2008 passed by the respondent No.4 whereby and whereunder the said respondent has ordered for the dismissal of the petitioner from service.
(3.) The facts disclosed in this writ application in a nutshell is that the petitioner was a regular employee under the respondents on the post of Police having identification No.319 and on ground of his being involved in Jamui P.S. Case No.112 of 1986 registered for the offences punishable under Section 302/34 of the Indian Penal Code, the petitioner was put under suspension and departmental proceeding was initiated against him and later on the respondent decided to keep the departmental proceeding in abeyance awaiting the final outcome of the said criminal case. The petitioner was later on dismissed from service.;