RAMPATI YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has approached this Court with a prayer for direction to the respondents for quashing the order dated 08.08.2011 as well as the order dated 23.07.2013 i.e. the order passed by the disciplinary authority as well as by the appellate authority respectively.

(3.) As per the factual matrix, the petitioner was working as warden in the District Jail, Chaibasa and subsequently retired on 30.06.2015. During the service period the petitioner was served with the charge sheet to explain as to why not a departmental proceeding be initiated against him for the alleged involvement in the death of one prisoner namely Moti Shandilya who had committed suicide on 02.09.2009 by iron angle. The said prisoner was admitted in Sadar Hospital and after getting treatment for 22 days, died on 25.09.2009 inside the jail.