PRABHAT RANJAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant application has been preferred by the petitioner for quashing and setting aside the order dated 01.02.2012, whereby the petitioner has been awarded punishment of dismissal and also for quashing and setting aside the order dated 08.07.2011, whereby the petitioner has been awarded punishment of withholding of two increments.

(3.) At the outset, learned counsel for the petitioner submits that he has been awarded two punishments; one is removal from service and the other is for withholding of 2 increments, in two separate proceeding but for the same set of charges and for similar cause of action. He further contended that the order of dismissal is for the charge that the petitioner had consummated second marriage during the existence of first marriage and the order for withholding of two increments is for the charge of not properly looking after his first wife and two children and having extra marital relationship with another lady.