KASHI NATH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajiv Kumar, learned counsel appearing on behalf of the petitioner.

(2.) Heard Ms. Bandana Sinha, learned counsel appearing on behalf of the respondent.

(3.) This writ petition has been filed for quashing the order dtd. 9/6/2014, passed by respondent No. 2, whereby the revision application filed by the petitioner dtd. 15/12/2011 has been dismissed by respondent No. 2. A further prayer has been made for quashing the order dtd. 7/5/2011 passed by respondent No. 3, whereby the appeal preferred by the petitioner against the order dtd. 20/12/2010 passed by respondent No. 4 has been dismissed. The petitioner has also challenged the order dtd. 20/12/2010 whereby the petitioner has been dismissed from the post of constable bearing number 1247 in departmental proceeding No. 103/2007 initiated against him on the charges levelled in charge sheet dtd. 14/6/2007 contained in memo number 1427 issued against the petitioner.