VENKATESHWAR NATH 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. 19/8/2019 passed by the learned Single Judge of this Court in W.P.(S) No.5416 of 2018, whereby and whereunder, the decision taken by the authority as contained in memo no.1169 dtd. 25/8/2015, by which, the pension and gratuity of the writ petitioner permanently withheld under the provisions of Rule 43(a) of the Jharkhand Pension Rule, has been declined to be interfered with by dismissing the writ petition.

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

(3.) It is the case of the writ petitioner that he had joined on the post of Touring Veterinary Officer, Madhubani, Block West Champaran on 14/5/1979. The petitioner was thereafter, transferred to Mandar as Block Animal Husbandry Officer on 8/5/1990 and continued on the said post till the date of his retirement, i.e., on 30/6/2013.