SUSHILA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anil Kumar Sinha, the learned Senior counsel assisted by Mr. Pradeep Modi, the learned vice-counsel appearing on behalf of the petitioner and Ms. Shruti Shrestha, the learned counsel appearing on behalf of 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 13.01.2016 whereby after remand by the High Court the claim of the petitioner has been rejected. Further prayer is made for direction to reinstate the petitioner in the service. The petitioner has also made the prayer to consider the case of the petitioner in the light of the policy of the Government of Jharkhand dated 13.02.2015 which was framed pursuant to the judgment of Constitution Bench in the case of 'State of Karnataka v. Uma Devi(3)'. The prayer for consequential benefits is also made in the writ petition.