STATE OF JHARKHAND Vs. ALKA KUMARI

JUDGEMENT

(1.) The appellants-State of Jharkhand through its Chief Secretary and others have assailed the judgment passed by the learned Single Judge on 16/6/2021 in W.P.(S) No. 363 of 2020 whereby, the application filed by the petitioner-respondent was allowed and an order was passed to the effect that the punishment awarded to the petitioner is non est in the eyes of law and was quashed. A further direction was given that the ad hoc promotion given to the petitioner shall be regularized with effect from 6/7/2015. By filing the aforesaid writ application, the petitioner, in fact, approached the Court for the second time.

(2.) The facts of the case may be narrated in the following chronological order:

(3.) Learned counsel for the appellants would submit that the learned Single Judge has committed gross error on record by not giving any finding on charge no. 3 of the departmental proceedings. For the purposes of proper appreciation, we consider the charges levelled against the petitioner, which are as follows:-