RUDAL PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These Letters Patent Appeal have been filed by Rudal Prasad Singh and Bijul Kumar Singh against the common order dtd. 5/4/2023 passed by the writ Court in W.P(S) No.4108 of 2015 and analogous cases declining to interfere with the order of punishment awarded to them in a disciplinary proceeding.

(2.) On the allegation that the appellants had connived with Rana Umesh Singh whose brother was shown to have been appointed as a Police Constable by forging documents, the delinquents were proceeded in a departmental inquiry. In connection therewith, Chatra (Sadar) PS Case No. 91 of 2012 was also lodged on 16/5/2012 under Sec. 379, 419, 420, 465, 467, 471 and 120B of the Indian Penal Code. The criminal case had failed because the witnesses did not turn up and, therefore, GR No. 424 of 2012 ended in acquittal of Rana Umesh Singh and others. However, in the domestic inquiry Rana Umesh Singh, Shubh Chandra Jha, Rudal Prasad Singh and Bijul Kumar Singh were found guilty and accordingly awarded punishment.

(3.) The order of dismissal dtd. 1/9/2013 passed by the Deputy Inspector General of Police and the appellate order dtd. 14/6/2015 were put to challenge before the writ Court by Rudal Prasad Singh by filing W.P(S) No. 4123 of 2015, Bijul Kumar Singh by filing W.P(S) No. 4139 of 2015 and Gambhira Devi as legal representative of Shubh Chandra Jha in W.P(S) No. 4108 of 2015. However, the writ Court did not interfere in the matter and dismissed the aforesaid writ petitions by a common order dtd. 5/4/2023.