BRAHMANAND PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) In this writ application a very short point has been raised by the counsel for the petitioner.

(3.) In this writ application, the petitioner challenges the order of punishment inflicted upon him on the conclusion of a departmental proceeding by punishment order is dtd. 29/9/2015 contained in Memo No. 6795(S). By the impugned order the petitioner has been reverted to the lowest stage of pay-scale and further there was a direction to recover the amount of loss from the petitioner.