STATE OF JHARKHAND Vs. KARUNA JHA

JUDGEMENT

(1.) Heard, Mr. Sreenu Garapati, learned counsel appearing for the appellants, Mrs. Ritu Kumar, learned counsel for the respondent no. 1 and Dr. Ashok Kumar Singh, learned counsel for the respondent-RIMS.

(2.) This Letters Patent Appeal 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 instant intra Court appeal has been filed under Clause 10 of Letters Patent against the judgment dtd. 26/4/2017 passed in W.P.(S) No. 5125 of 2012 whereby the writ petition has been allowed and resolution dtd. 25/7/2012 have been quashed whereby, the departmental proceeding has been initiated against the writ-petitioner and Memo dtd. 20/2/2013 by which the writ petitioner-respondent no.l has been directed to deposit a sum of Rs.23,65,858.00in the name of Director, RIMS.