SUNIL KUMAR PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant intra-court appeal preferred under Clause-10 of Letters Patent is directed against the order/judgment dtd. 7/10/2014 passed by the learned Single Judge of this Court in W.P.(S) No.5499 of 2013, whereby and whereunder, the order dtd. 28/1/2013, by which, the writ petitioner has been dismissed from service, has been refused to be interfered with.

(2.) The brief facts of the case, as per the pleading made in the writ petition, required to be enumerated, are as hereunder:-

(3.) The writ petitioner has taken the ground before the learned Single Judge that the similar issue on the fact, writ petition has been filed against the order of termination which was culminated into letters patent appeal being L.P.A. No.419 of 2013 which was disposed of on 7/7/2014 by giving an opportunity to the appellant of the said case to make representation before the concerned respondent along with the certificate of Class VIII and in turn thereof, the concerned respondent has been directed to consider the representation of the appellant and after affording sufficient opportunity to the appellant pass fresh order in accordance with law.