NARENDRA CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The writ petitioner who is the appellant before us is aggrieved of the order dtd. 20/11/2014 passed in W.P(S) No.6490 of 2011.

(2.) By this order challenge by the appellant to the order of punishment dtd. 2/1/2004 by which he was inflicted punishment of censure was not accepted by the writ Court. The other prayers of the appellant that 2nd ACP benefits should accrue to him w.e.f. 10/6/2004 and he be given difference of salary were also not accepted by the writ Court.

(3.) The writ Court passed the following order: