BIJAY KUMAR CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. Ritu Kumar, the learned counsel appearing for the petitioner, Mr. Jai Prakash, the learned Additional Advocate General, appearing on behalf of the respondent-State and Mr. Ashok Kumar Shukla, the learned counsel appearing for respondent no.3-Jharkhand State Co-operative Bank Ltd.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has filed this writ petition for quashing an order of removal from service on the post of Chief Executive Officer, Jharkhand State Co-operative Bank Ltd., Ranchi. The further prayer is made for a direction to reinstate the petitioner into the service on the post of Chief Executive Officer, Jharkhand State Co-operative Bank Ltd., Ranchi.