MANOJ SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajendra Krishna, the learned counsel assisted by Mr. Amit Sinha, the learned vice-counsel appearing for the petitioner and Mr. Ravi Kerketta, the learned counsel 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 dated 22.09.2018 contained in Annexure-22 whereby the petitioner has been dismissed from the post of Additional Project Director, Jharkhand Tribal Development Society [hereinafter referred to as JTDS].