RAMANUJ KUMAR VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since common issue is involved in all these writ petitions filed by sole writ petitioner; as such all are being heard together and decided by this common order.

(2.) These writ applications have been preferred by the sole petitioner against three punishment orders by which major punishment of stoppage of six months increments have been imposed and also against the respective appellate orders by which the appeals preferred by the petitioner were rejected. The details of respective punishment orders are as follows:-

(3.) The grievance of the petitioner in all these writ applications is that there are procedural irregularities committed by the respondents while passing the respective punishment orders, inasmuch as, though all the punishment was major punishment but the respondents have not issued the second show cause notice and no any witness has been examined in these cases and the Enquiry Officer has acted as representative of the department which is admittedly against the settled principle of service jurisprudence.