SATISH KUMAR SANDWAR Vs. CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) Heard Mr. Rajendra Krishna, the learned counsel for the petitioner and Mr. Mrinal Kanti Roy, the learned counsel for the respondent JUVNL.

(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 18.12.2015 passed by the respondent no.3 by which the punishment has been imposed against the petitioner pursuant to the departmental proceeding and further direction with regard to withholding of promotional right for one year and punishment of censure. The prayer for quashing the appellate order dated 11.05.2017 is also made.