HARI PRASAD DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. V.N. Jha, learned counsel for the petitioner and Mr. Anshuman Kumar, learned counsel for the respondent-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 on merit.

(3.) The petitioner has preferred this writ petition for quashing the order dated 16.04.2019 contained in Annexure-9 to the writ petition, whereby, direction has been issued under the signature of respondent no.3 to deduct 5% pension for five years in view of the departmental proceeding initiated against the petitioner.