DILIP KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajendra Krishna, the learned counsel assisted by Mr. Rajiv Ranjan Tiwary, the learned vice counsel appearing for the petitioner and Mr. P.A.S. Pati, 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 prayed for quashing the order dated 11.09.2017 passed by the appellate authority and for quashing the order dated 20.04.2016 passed by the disciplinary authority whereby the petitioner has been dismissed from service.