MANISH KUMAR MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for setting aside the order as contained in memo no. 20 dtd. 25/1/2023 (Annexure-3 to the writ petition) issued by the Commandant, Jharkhand Armed Police-7, Hazaribagh (the respondent no. 2) whereby following punishments have been imposed upon the petitioner:

(2.) The petitioner earlier filed a writ petition being W.P.(S) No. 3261 of 2014 challenging the order as contained in memo no. 115 dtd. 5/3/2013 whereby he was dismissed from service as well as the order passed by the appellate authority as contained in memo no. 1315 dtd. 16/8/2013 whereby the appeal preferred by him was rejected. A Bench of this Court vide order dtd. 5/8/2021 partly allowed the said writ petition with following observations:

(3.) It would thus be evident that though the said writ petition filed by the petitioner was partly allowed by setting aside the order of dismissal from service treating the said punishment to be harsh/excessive and the respondents were directed to reinstate him in service, yet they were directed to pass a fresh order on the quantum of punishment after considering the reply to the second show cause notice filed by the petitioner in terms with the observations made in the said order.