ASHOK KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, Mr. Saurav Arun, learned counsel appearing for the petitioner and Mr. Mihir Kunal Ekka, learned counsel 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.) Petitioner has preferred this writ petition for quashing of order dtd. 30/4/2019 contained in Annexure-11 whereby the claim of the petitioner for regularization/absorption has been rejected on the basis of enquiry report dtd. 11/2/2016.