PRATIK KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. Amrita Vijay, learned counsel for the petitioner and Ms. Laxmi Murmu, learned counsel for the respondents-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.) The petitioner has preferred this writ petition for quashing of the order dated 23.06.2017 contained in Annexure-7 whereby his application seeking voluntary retirement has been rejected. Further prayer has been made to quash the departmental resolution dated 03.08.2017 whereby departmental enquiry against the petitioner dated 09.10.2019 has been initiated. The order dated 09.10.2019 is also under challenge by which petitioner's services has been terminated.