STATE OF JHARKHAND Vs. SHATTRUGHAN PRASAD SINGH

JUDGEMENT

(1.) Six writ petitions were heard together and decided by a common order dtd. 7/7/2017.

(2.) The writ petitioners who are respondent(s) before us in the respective Letters Patent Appeal faced departmental inquiry which was conducted on the basis of a complaint made by Mahesh Kumar to Deputy Inspector General of Police, Hazaribagh. They suffered an order of punishment of dismissal from service by the disciplinary authority and their appeals/memorials were rejected, against which they approached the writ Court.

(3.) In the order dtd. 7/7/2017 passed in W.P.(S) No.582 of 2014 and analogous cases, the writ Court recorded stand of the parties in detail but interfered with the order of punishment of dismissal from service only on the ground of parity in punishment.