JYOTSHNA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

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

(3.) Petitioner is a member of Jharkhand State Administrative Service and presently working as Director National Employment Programme at Jamshedpur. The allegations in the present case relate to the period 2005-06 when the petitioner was posted at Chandwa Block of the Latehar District. While giving the sequence of events, and referring to the writ petition, the learned counsel for the petitioner submits as under: -