JAGDISH PRASAD YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, Mr. Prashant Pallav, learned counsel appearing for the petitioner and Ms. Kumari Rashmi, learned counsel for 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.) Petitioner has preferred this writ petition for quashing of order dtd. 30/9/2015 contained in annexure-7 and for quashing of order dtd. 23/6/2015 contained in annexure-8.