STATE OF JHARKHAND Vs. RAM KUMAR SINGH

JUDGEMENT

(1.) Mr. Sachin Kumar, the learned Additional Advocate-General-II has tendered a copy of written submissions.

(2.) Taken on record.

(3.) The State of Jharkhand has filed the present Letters Patent Appeal through its Principal Secretary, Water Resources Department, challenging the writ Court's order dtd. 30/11/2016 by which Memorandum of Charge vide 'Prapatra K' issued to the respondent has been quashed.