BIRENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sunil Singh, the learned counsel appearing on behalf of the petitioner and Mr. Shashank Saurav 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 punishment order dated 02.03.2016 and the appellate order dated 05.07.2016. The prayer for consequential benefit is also made.