HARENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The issues involved in all these writ petitions are same, similar and identical and as such they have been tagged and heard together on various dates and are being disposed of by this common order. Prayers made in writ petitions:

(2.) In W.P.(S). No. 1842 of 2019 petitioner has prayed for quashing the order dtd. 19/3/2019, as contained in memo No. 245, issued by respondent No. 5, by which show-cause notice has been issued to the petitioner. Petitioner has further prayed for quashing the letter dtd. 12/4/2019, issued by respondent No. 4 by which the petitioner has been terminated from service with immediate effect.

(3.) In W.P.(S). No. 1007 of 2019, prayer has been made for quashing the letter bearing memo No. 554, dtd. 4/2/2019, issued by respondent No. 2 and the consequential letter bearing memo No. 182/Vi, dt. 16/2/2019, issued by respondent No. 4, whereby the petitioner has been issued show-cause and in the same letter, it has been directed to the respondent No. 4 by respondent No. 2 to terminate the petitioners from services, within a period of 15 days from the date of receipt of letter dtd. 4/2/2019. Further prayer has been made for quashing the letter dtd. 2/4/2019, issued by respondent No. 5, whereby the petitioners have been relieved from services w.e.f. 2/4/2019.