RAHUL KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred by the petitioner praying therein for quashing and setting aside the notification as contained in memo No.108 dtd. 24/1/2024 (Annexure-11); whereby a punishment has been imposed upon the petitioner for withholding of three increments without cumulative effect, when the fact remains that for the very same set of allegations as alleged in the departmental proceeding, the petitioner has been honourably acquitted in the criminal case. The petitioner has further prayed for a direction upon the respondents to include and consider the name of the petitioner, the senior most in the cadre, for the purpose of promotion into the rank of Deputy Chief Inspector of Factories.

(3.) The brief facts of the case are that the petitioner was appointed at the post of Inspector of Factories Class-II Gazetted under Jharkhand Labour Service Technical Cadre in the year 2007 and he was initially appointed on probation and the period of probation was 2 years; however, the service of petitioner was confirmed only in the year 2021 vide notification dtd. 27/1/2021 after a delay of about 14 years.