RUPESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents-State.

(2.) The present writ petition has been filed for quashing the charge-sheet dtd. 8/7/2015 (Annexure - 3), the second show cause notice dtd. 18/10/2016 (Annexure - 5), the cancellation of caste and residential certificate dtd. 8/11/2014 (Annexure - 8) and also for quashing the order contained in Memo No.924 dtd. 5/7/2018 (Annexure - 9) by which the petitioner was put under suspension.

(3.) The brief facts as appear from the arguments and pleadings of the parties are as follows :-