LAWS(JHAR)-2021-1-39

ARVIND KUMAR Vs. STATE OF JHARKHAND

Decided On January 20, 2021
ARVIND KUMAR Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. Rahul Kumar, the learned counsel for the petitioner and Ms. Ruchi Rampuria, the learned counsel 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 of the Resolution dated 25.07.2019 purported to be in exercise of power under Rule 14(i) of the Jharkhand Government Servants (Classification, Control and Appeal) Rules, 2016 whereby the punishment of censure has been imposed upon the petitioner for the cause of action of the year 2003 and further prayer is to quash the Resolution dated 29.01.2020 whereby the review preferred by the petitioner has been dismissed and the order of penalty dated 25.07.2019 has been upheld.