JAGDISH PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since questions of law and facts involved in both these writ petitions are same and similar, they are heard together and are being decided analogously.

(2.) Heard the learned counsel for the petitioner and learned counsel for the respondents. Prayers

(3.) W.P.(S) No. 3096 of 2021 was filed by the petitioner for payment of pensionery benefits. W.P.(S) No. 5035 of 2021 was filed by the petitioner for quashing of the order contained in Memo No. 14/A.8-21/2019-1848 dtd. 6/12/2019, whereby the petitioner was terminated from service. In this writ petition, the petitioner has also challenged the appellate order contained in Memo No. 2293 dtd. 22/11/2021 by which the departmental appeal preferred against the penalty order dtd. 6/12/2019 has been rejected. The petitioner has also challenged the enquiry report dtd. 21/2/2019 whereby the enquiry officer held the charges proved against the petitioner. The Facts