GANGADHAR JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed by the Petitioner for seeking writ of Certiorari for quashing the order dated 29th September, 2004 passed by the Disciplinary Authority as contained in Annexure-5 to the writ petition whereby the disciplinary authority has dismissed the Petitioner from his services and the appellate authority vide annexure-6 to the writ petition, confirmed the punishment order passed by the disciplinary authority.

(2.) Learned Counsel appearing for the Petitioner contended that he is only pressing his petition only on the ground that the punishment did not commensurate with the charges and it is disproportionate and shocking, as such, the punishment should be reduced. Learned Counsel further contended that the Petitioner is to retire after two years from today and he is a low paid employee.

(3.) Learned Counsel appearing for the State refuted the contention and contended that the punishment awarded by the disciplinary authority is not disproportionate and he further supported the order of the disciplinary authority, but he did not deny the fact that the Petitioner is going to retire within two years from today.