RAMESH KUMAR NIRALA, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Miss Amrita Vijay, the learned counsel appearing for the petitioner and Mr. Ashish Shekhar, the learned AC to SC(L&C)-II 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 contained in Memo No.727 dated 04.02.2019 [Annexure-6] issued by the respondent no.2 whereby the petitioner has been inflicted punishment of withholding the petitioner's three consecutive pay increment with non-cumulative effect and also punishment of censure.