ARJUN PRASAD SINHA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has challenged the order dated 21.9.2005, as contained in memo No. 907 issued by the Deputy Commissioner, Hazaribag, whereby and whereunder the removal order earlier passed has been kept as it was. The petitioner has also prayed for his reinstatement with all consequential benefits.

(2.) The brief facts of the case is that the petitioner has joined his service as Lower Division Clerk in the year 1961 in the Hazaribag Collectorate and after being posted from one place to another, he was posted as District Hindi Instructor in the year 1971 in the office of the Deputy Commissioner, Hazaribag wherein he was placed as In-charge of the Arms and Explosive Section in Hazaribag Collectorate in addition to his original duty as Hindi Instructor.

(3.) On 6.4.1975 the petitioner was transferred to Keredari Circle and, as such, he was asked to hand over charge of Hindi Section in favour of one Shri M. Tiwary, Lower Division Clerk and the charge of the office of the Arms and Explosives Section in favour of one Shri Lakhan Das Ram as per the orders of the Deputy Commissioner, Hazaribag and after doing all things the petitioner joined his new place of posting in Keredari Anchal after handing over the charge of the post.