KAMLESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioner praying therein for quashing the order dtd. 12.08.2006 passed by respondent No.4; whereby an order of punishment forfeiting salary of six days and increment of one year amounting to black mark has been imposed upon this petitioner. The petitioner has further assailed the appellate order whereby the order of punishment has been sustained.

(3.) Mr. Diwakar Upadhyay, learned counsel for the petitioner draws attention of this Court towards Rule 824 of Jharkhand Police Manual and submits that as per Rule 824 (f) read with 828(a), the items mentioned in serial (a) to (f) of Rule 824 shall be deemed to be a major punishment and Rule 835 has further clarified that whatever may be the numbers of black marks in any one act of delinquent, it shall count as one major punishment.