PAWAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Rajendra Krishna, the learned counsel appearing on behalf of the petitioner and Mr. Jayant Franklin Toppo, the learned counsel appearing 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.) The petitioner has preferred this writ petition for quashing the order dated 15.12.2015 contained in Annexure-22 to the writ petition and the prayer is also made for passing the consequential order considering the case of the petitioner for promotion as the juniors to the petitioner have already been promoted.