VIJAY KANT PRASAD SINHA 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 the order as contained in Memo No.2484 dated 29.09.2012 (Annexure-13) issued by the respondent no.3.

(3.) From records it appears that the petitioner had moved earlier before this Court in W.P.(S) No.6153 of 2003 wherein the petitioner has prayed for quashing the letter dated 01.02.1996, whereby the petitioner was terminated from service and also the appellate order dated 28.02.2000.