STATE OF JHARKHAND Vs. RUKMA KESH MISHRA

JUDGEMENT

(1.) Leave granted.

(2.) Appellants - the State of Jharkhand and three of its officers - assail the judgment and order dtd. 24/11/2023(impugned order) of a Division Bench of the High Court of Jharkhand at Ranchi(High Court) in this civil appeal. By the impugned order, the Division Bench dismissed an intra-court appeal(LPA No. 572 of 2023) carried by the appellants from the judgment and order dtd. 20/4/2023 of a Single Judge, allowing a writ petition(WP (S) No. 4781 of 2017) instituted by the respondent - Rukma Kesh Mishra.

(3.) We are tasked to decide a solitary legal question: whether the order by which the respondent was dismissed from service, following disciplinary proceedings, should have been interdicted by the High Court on the specious ground that the charge-sheet had not been approved by the Chief Minister of Jharkhand(Chief Minister)?