JYOTSHNA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By filing this intra court Appeal, the appellant-writ petitioner has challenged the order dtd. 9/9/2022 passed by the learned Single Judge in W.P.(S) No. 2005 of 2020, whereby the writ petition filed by the writ petitioner-appellant before the learned Single Judge was dismissed. In the writ petition mainly following prayers were made:

(2.) The facts of the case which are not much in dispute can be enumerated in chronological manner as hereunder:

(3.) Learned counsel appearing for the appellant-writ petitioner would assail the order passed by the learned Single Judge dismissing the application of the writ petitioner on the ground that the alleged misconduct relates to the year 2006 and as per the Audit Report dtd. 27/7/2007 the corrections made in the cash book was detected, but it took almost 10 years for some initiation of proceeding by drawing of charge-sheet against the writ petitioner on 25/5/2017. Thus, on the ground of delay itself the learned counsel would argue that the departmental proceeding should be quashed. Additionally, the learned counsel would further submit that the writ petitioner has been punished after holding that she is guilty of temporary misappropriation of funds, however, the charge-sheet issued against her does not contain a charge regarding misappropriation of funds and there is no clear finding by the Enquiry Officer that she in fact indulged in misappropriation of fund.