HANSU KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Gaurav Abhishek, learned counsel for the petitioner and Mr. Diwakar Jha, learned counsel for the respondent-State.

(2.) The petitioner has preferred this writ petition for quashing the order dated 31.12.2012, whereby, the service of the petitioner has been terminated. The appellate order dated 23.11.2013 is also under challenge in this writ petition, whereby, the order of the disciplinary authority has been confirmed.

(3.) The brief facts of the present case are that the petitioner was appointed by the respondent-authorities pursuant to Advertisement No. 3 of 2007 and was declared successful in the first merit list and, thereafter, he was appointed in the police department on 05.06.2009 and allotted Police No. 458 to the petitioner. After joining the service, the petitioner was sent for training and thereafter he was posted in Bokaro. The petitioner started his work with full satisfaction of his superiors. Thereafter, a charge-sheet was issued against the petitioner on 06.01.2011 to the effect that he has not disclosed the fact that he was earlier appointed in Jharkhand Armed Police-3, Govindpur, Dhanbad and was declared absconder. Pursuant to which the petitioner was suspended and charge-sheet was issued. The petitioner filed reply to the charge-sheet, wherein, it was stated that he was appointed in Jharkhand Armed Police-3, Govindpur, Dhanbad, but due to some personal reason, he had given his resignation from the aforesaid post on 06.04.2009. The said resignation letter is annexed at Annexure-3 to this writ petition. The Enquiry Officer submitted his report and found the petitioner guilty and, thereafter, the services of the petitioner was terminated vide order dated 31.12.2012.