AMIT KUMAR MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, learned counsel for the petitioner and Mr. Gaurav Abhishek, 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 on merit.

(3.) The petitioner has preferred this writ petition for quashing the orders dated 13.05.2015, contained in Annexure-12 of the writ petition, whereby, the petitioner has been dismissed from service with immediate effect w.e.f. 13.05.2015. The further prayer is made for quashing the order dated 23.07.2019, whereby, the appeal preferred by the petitioner against the order dated 13.05.2015 has been dismissed as time barred in terms of Rule 852(Ka) of the Jharkhand Police Manual.