LAWS(JHAR)-2004-2-95

RAVINDRA NATH Vs. STATE OF JHARKHAND

Decided On February 26, 2004
RAVINDRA NATH Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) WHEN this case was called out, Mr. Ajay Kumar Singh, Advocate stated that the client has taken away the file and he has given No Objection. Thereafter the case was called out on a number of times but no body appeared to press this application on behalf of the petitioner.

(2.) IN this writ petition, the petitioner has prayed for quashing the order dated 04.10.2002 as contained in Annexure -7 whereby and whereunder he has been removed from the post of Accountant -cum -Head Clerk of the Hazaribagh Mines Board.

(3.) MR . H.K. Jha, learned counsel appearing for the respondent No. 3, with reference to the counter affidavit, submitted that there are serious charges against the petitioner and this Court should not exercise its discretion in favour of the petitioner.