LAWS(JHAR)-2021-7-48

BHIM SINGH Vs. STATE OF JHARKHAND

Decided On July 13, 2021
BHIM SINGH Appellant
V/S
STATE OF JHARKHAND Respondents

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 and setting aside the order as contained in Memo No.1353 dtd. 22/5/2001; whereby the petitioner was awarded punishment of dismissal from service and also for quashing the order passed by the Appellate Authority (respondent No.4) vide Memo No.1311 dtd. 27/11/2001 whereby the appeal preferred by the petitioner has been rejected. Petitioner has also challenged the order passed by the respondent No.2 whereby the memorial filed by the petitioner was rejected.

(3.) The facts of the case as disclosed in the writ application is that the petitioner was appointed as Constable and joined the service on 18/1/1984 and he was also given first time bound promotion in the year 1994. On 14/11/1995, he joined the post of Constable in the district headquarter, Garhwa. He was also the office bearer of District Police Men's Association.