BISHWANATH MAJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. V. P. Singh, learned Senior counsel appearing on behalf of the petitioner assisted by Mr. Swapan Maji, Advocate.

(2.) Heard Mr. Anil Kumar Singh, learned counsel appearing on behalf of the respondents.

(3.) In this writ proceedings, the petitioner has prayed for quashing Order dtd. 5/2/2015 passed by Respondent No. 4 in Departmental Proceeding whereby the petitioner has been removed from Police Service and also prayed for quashing order dtd. 25/1/2016 passed by respondent no. 3 in Departmental Appeal No. 13/14 whereby the petitioner has been compulsorily retired with effect from 5/2/2015.