NAND KISHORE SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This is an assigned matter by an order dtd. 25/7/2017 passed on the administrative side by Hon'ble the Acting Chief Justice, High Court of Jharkhand.

(2.) The petitioner suffered punishment of forfeiture of 75 days salary and one black mark. In the inquiry report the inquiring officer recorded findings favourable to the delinquent officer which however were not accepted by the disciplinary authority. The materials brought on record do not disclose that the disciplinary authority issued memo of disagreement to the delinquent officer informing him the reasons for disagreement with the inquiry report.

(3.) The petitioner initially challenged the order of punishment dtd. 12/2/2008 which, however, in view of the appellate order the same has been rendered infructuous. By the order dtd. 9/4/2021, I.A. No. 514 of 2010 was allowed by which the appellate order was challenged by the petitioner.