Dharmendra Paswan vs State Of Bihar

Heard learned counsel for the petitioner and learned AC to SC 8 for the State.

The petitioner has moved the Court for the following reliefs:

“(i) For issuance of writ in the nature of certiorari for quashing of the letter no. 723 dated 13-07-2019 issued by the Secretary General of the Bihar

Police Men’s Association whereby the petitioner has been expelled from the primary membership of the Association on the nonest ground not

supported the relevant regulation.

(ii) For issuance of writ in the nature of certiorari for quashing of letter no. 747 dated 30-07-2019 whereby the Executive Committee of Khagaria

branch of the Association has been nominated by the Central Committee against clause 9 of the constitution of the Bihar Police Men’s

Association.

(iii) For necessary direction upon the Police Headquarters, Bihar, Patna, to take necessary action in terms of letter no. 35 dated 06-09-2017 whereby it

has been provided that it is the responsibility of the Police Headquarters to look into that the Association runs in accordance with the constitution and

rules of the Association and it may not become the pocket Organization of few individuals. Further the Police Headquarters may be directed to take

necessary action to set aside the order nominating the members of the Executive Committee of the District branch, Khagaria and the order of

expulsion of the petitioner as the same is against the constitution and the rules of the Association.

(iv) For any other direction, which your Lordships may deem fit and proper in the facts and circumstances of the case.â€​

Learned counsel for the petitioner submitted that his expulsion from the Bihar Police Men’s Association (hereinafter referred to as the

‘Association’) is illegal and that the representation against such expulsion before the Director General of Police, Bihar, filed by the petitioner on

21.08.2019 is still pending. It was submitted that the Police Headquarters, Bihar, under letter no. 35 dated 06.09.2017 has specifically instructed the

Police Headquarters to ensure that the Association is run in accordance with the relevant rules, provisions and regulations and that the same does not

become the pocket Association of any person and further that it is not turned into a trade union. It was submitted that in such background, the decision

of the Association to expel the petitioner being against the provision of the concerned rules, the Director General of Police is required to intervene in

the matter.

Learned counsel for the State submitted that overall control over the Association by the Police Headquarters would not mean interference in the

decision of the Association. It was submitted that if any wrong or illegal decision is taken by the Association, at best, the Police Headquarters can

either dissolve or supercede the Association, but interference in any decision taken by the Association cannot be made by the authorities.

Be that as it may, the Court deems it appropriate to direct the Director General of Police, Bihar, to pass a reasoned order on the representation filed

by the petitioner, copy of which is annexed as Annexure-6 to the application. Let the same be done, if not already done, within six weeks from the

date of production of a copy of this order before him.

The application stands disposed off in the aforementioned terms.