PUSHPANJALI KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Abhay Kumar Mishra, learned counsel for the petitioner, Mr. Mohan Kumar Dubey, learned counsel for respondents-State and Mr. Sanjay Piprawall, learned counsel for the respondent-JSSC.

(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 the order dated 29.10.2018 contained in Annexure-8 whereby the petitioner has been discharged from the service.