SAJIT JOHN HORO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anil Kumar Sinha, the learned Senior counsel assisted by the Deepak Kumar Dubey, the learned vice counsel appearing for the petitioner and Mr. Rajiv Ranjan, the learned Advocate General assisted by Mr. Gaurav Abhishek, the learned AC to A.G. appearing 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.

(3.) The petitioner has preferred this writ petition for quashing the order dtd. 21/7/2014 and the appellate order dtd. 3/5/2012 against the original order dtd. 3/2/2012 whereby the punishment has been inflicted upon the petitioner wherein for the unauthorized period i.e. 23/3/2001 to 2/4/2010, the period will not be treated for pensionary benefit and that period will be treated unpaid for salary and it will be treated as break-in-service.