AMRESH KUMAR JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Saurabh Shekhar, learned counsel for the petitioner and Mr. Kishore Kumar Singh, 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 on merit.

(3.) The petitioner has preferred this writ petition for quashing the order dated 13.11.2017 contained in Annexure-7 of the amended writ petition, whereby, the petitioner has been terminated from the service. The prayer for reinstatement in service with all consequential benefits has also been made in the writ petition. The appellate order dated 08.05.2019, contained in Annexure-11 of the amended writ petition is also under challenge in the writ petition.