BISHWANATH PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) With consent of the parties, hearing of the matter was done through video conferencing and there was no complaint whatsoever regarding audio and visual quality.

(2.) The instant appeal is listed under the heading for 'Admission' and with the consent of learned counsel for the parties, the same is being disposed of at this stage itself.

(3.) This intra-court appeal is preferred against the order/judgment dated 16.04.2019 passed by learned Single Judge in W.P. (S) No. 1152 of 2016, whereby and whereunder the writ Court has declined to interfere with the order of punishment, passed against the writ petitioner, as contained in Memo No. 6350 dated 28.12.2015, issued by the Deputy Secretary (Vigilance), Water Resources Department, Government of Jharkhand, Ranchi, whereby the writ petitioner was awarded punishment of curtailment of 5 % pension for a period of three years.