FULENA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Vishal Kumar Tiwari, learned counsel for the petitioner, Mr. Arun Kumar Dubey, learned counsel for the respondent-State and Mr. Amit Kumar Verma, learned counsel for respondent no.2.

(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 on merit.

(3.) The petitioner has preferred this writ petition for quashing the dismissal order dated 20.06.1986 passed by the Commandant, BMP Deoghar now JAP-5, Deoghar and appellate order dated 21.02.1987, whereby, the husband of the petitioner was dismissed from service on the ground of absconder.