SANAT KUMAR MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Krishna Murari, learned counsel for the petitioner and Ms. Ruchi Rampuria, learned counsel for the respondents-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 the punishment order dated 06.10.2015 and the consequential order of recovery dated 28.01.2019 contained in Annexure-11 series. Further prayer is made for consequential benefits.