SHAMBHU RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Krishna Murari, learned counsel appearing on behalf of the petitioner.

(2.) Heard, Ms. Darshana Poddar Mishra, learned AAG-1, appearing for the respondents.

(3.) This writ petition has been filed challenging the office order as contained in notification bearing Memo No. 2629 (S) dtd. 7/5/2011 issued by the Deputy Secretary, Road Construction Department, Ranchi whereby an order of punishment demoting the petitioner to minimum pay scale of Assistant Engineer has been passed and it has also been directed that nothing would be payable to the petitioner except subsistence allowance for the period under suspension. It has been alleged that the impugned order of punishment is, inter alia, illegal, non -speaking, and violative of principles of natural justice.