SANJAY KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Alok Anand, learned counsel appearing on behalf of the petitioner.

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

(3.) This writ petition was filed on 6/5/2011 with a prayer to quash the entire proceedings including the draft charge as contained in Memo No. 1365 dtd. 25/3/2011 issued by the respondent No. 4. The challenge was made alleging that the respondent-authorities have already made up their mind for imposing major punishment and the department proceedings was merely a formality. It was alleged in the writ petition that the authorities have acted without application of mind as the departmental proceeding was already initiated, but still the petitioner was being asked to file show cause reply stating that if no reply is filed, departmental proceedings will be initiated.