VIKASH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard through V.C.

(2.) The instant writ application has been preferred by the petitioner praying for quashing and setting aside the order dtd. 19/5/2010 passed by the respondent No.4 (Annexure-4); whereby the petitioner has been dismissed from service and also the order dtd. 16/1/2013 passed by respondent No.3, whereby the appeal preferred by the petitioner has been rejected.

(3.) The facts of the case lie in a narrow compass. The petitioner was appointed as constable on 19/8/2004. Just few months before, his father who was also a police constable, was killed by the extremists on 26/4/2004, while posted in Bishunpur Police Station, Gumla and resultantly the petitioner was mentally disturbed. From the averments made in the writ application it further transpires that the mother of this petitioner was also suffering from mental illness after the death of her husband.