PRAFULLA KUMAR JHA Vs. STATE OF JHARKHNAD

JUDGEMENT

(1.) Both these writ applications based on identical facts and common grounds, are taken up together for disposal.

(2.) Heard counsel for the petitioners and the counsel for the respondents.

(3.) The petitioner Prafulla Kumar Jha in WPS No. 140 of 2007 has prayed for quashing the order dated 24.7.2006 (Annexure-7), passed by the Disciplinary Authority whereby, the petitioner was terminated from service. Further prayer has also been made for quashing the order dated 14.11.2006 (Annexure-5), passed by the Appellate Authority whereby, the appeal preferred by the petitioner against the impugned order of the Disciplinary Authority, was dismissed.