SANJAY KUMAR JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Diwakar Upadhyay, learned counsel for the petitioners, Mr. Devesh Krishna, learned counsel for the State of Jharkhand and Mr. Ranjit Kumar, learned counsel for the State of Bihar.

(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 petitioners have preferred this writ petition for quashing of order dtd. 31/5/2017 whereby the petitioners have been dismissed from service with immediate effect.