LAL MANOJ NATH SHAHDEO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard M.K. Roy, the learned counsel appearing on behalf of the petitioner and Mr. Ashish Kumar Thakur, AC to AAG-III appearing on behalf of the respondent State.

(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 on merit.

(3.) The petitioner has preferred this writ petition for quashing the order dtd. 1/7/2019 whereby the petitioner has been placed under suspension.