IMTEYAZ AHMAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashing of order dated 31.05.2011.

(2.) Heard the learned counsel appearing for the parties and perused the documents on record.

(3.) Pursuant to order passed by Hon'ble Patna High Court in C.W.J.C. No. 6575 of 2009 (Om Prakash Vs. The State of Bihar & Ors.) with batch cases, the petitioners approached this Hon'ble Court in W. P. (S) No. 4275 of 2010 and in pursuance of the order passed in that case the petitioner was reinstated by order dated 09.05.2011 and he gave his joining on 12.05.2011. However, by an order contained in Memo dated 31.05.2011, orders passed on 09.05.2011 was recalled on the ground that the reports submitted by the enquiry committee appears to be faulty.