MUKESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Manoj Tandon, the learned counsel for the petitioner and Mr. Anshuman Kumar, the learned counsel appearing on behalf of the respondent 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 resolution dated 10.04.2019 contained in Annexure-6 whereby the petitioner has been imposed punishment of withholding of two increments of pay with cumulative effect under rule 14(vi) of Jharkhand Government Servants (Classification, Control and Appeal) Rules, 2016. The prayer for consequential benefits is also made in the writ petition.