UDAY KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) In this writ application, petitioner has challenged the order dtd. 6/3/2013 whereby the petitioner has been punished in a departmental proceedings. The Appellate order dtd. 1/5/2015 bearing Memo No. 248 (Annexure-6) is also under challenge by which the appeal of the petitioner was dismissed.

(3.) Counsel for the petitioner submits that this petitioner along with nine other delinquents on the similar charge were punished but others were given a lesser punishment than the petitioner. He claims that at least there should have been parity in the quantum of punishment.