ISHWARI RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) Petitioner, in this writ petition, has prayed for quashing the order as contained in Memo No.192 dtd. 8/2/2020 issued by the Superintendent of Police (Rail), Jamshedpur (respondent No.4, whereby and whereunder petitioner has been terminated from service from the post of Constable w.e.f. 8/2/2020 and for quashing the order contained in Memo No.319 dtd. 17/8/2020 issued by the Deputy Inspector General of Police (Rail), Jharkhand, Ranchi whereby the appeal preferred by the petitioner against the order dtd. 8/2/2020 has been rejected and the order of termination has been affirmed.

(3.) Counsel for the petitioner takes only one ground in this writ petition. He submits that the punishment imposed is disproportionate to the misconduct.