SHIV KISHORE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) This writ petition has been filed for the following reliefs:

(3.) Learned counsel for the petitioner submits that out of three charges, the petitioner was found guilty of one charge i.e., Charge No.2 and the concluding portion of the enquiry report held the petitioner guilty of charges which was subject matter of charge no.1 wherein the petitioner was found not guilty. The learned counsel submits that even the disciplinary authority has mechanically passed the order of punishment by only quoting and referring to the concluding portion of the enquiry report.