FERDINAND KISPOTTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Vipul Poddar, the learned counsel for the petitioner and Ms. Shruti Shrestha, the learned counsel 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 notification dated 09.12.2013 contained in Annexure-12 whereby punishment of reduction to the lower pay scale to his post and further order of recovery of Rs.74,55,489.33 was passed against the petitioner.