SANJAY KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pradeep Kumar, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Rahul Saboo, learned counsel appearing on behalf of the respondent-State.

(3.) Learned counsel for the petitioner submits that the present writ petition has been filed challenging the major punishment of forfeiture of increment for 6 months, which would be effective in future as well and directed to be equivalent to one Black Mark upon the petitioner.