SAMIR KUMAR GHOSH, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Deepak Kumar Prasad, the learned counsel appearing for the petitioner and Mr. Dhananjay Kr. Pathak, the learned G.A-III appearing 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 28.03.2019 whereby the departmental appeal preferred by the petitioner was rejected on the ground of limitation. His further prayer is made for quashing the order dated 10.03.2012 whereby two punishments have been imposed upon the petitioner. The further prayer made is that after quashing the order dated 10.03.2012, to grant benefit of promotion to the petitioner in the rank in which juniors have been granted promotion by the Department of Personnel, Administrative Reforms and Rajbhasha, Govt. of Jharkhand.