MANOJ KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Samavesh Bhanj Deo, the learned counsel for the petitioner and Mr. Shadab bin haque, the learned counsel for 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.

(3.) The petitioner has preferred this writ petition for quashing the order dated 18.01.2017 passed by the appellate authority. The further prayer is made for quashing the punishment order dated 05.11.2015 contained in Annexure-5.