GANESH MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both these writ applications having similar issue involved and being interconnected; both were heard together and disposed of by this common judgment. W.P.(S) No. 357 of 2024 has been preferred for

(2.) quashing of memo no.601 dtd. 14/12/2023 (Annexure-3) issued by Deputy Commissioner, Bokaro; whereby the application of petitioner has been rejected to reinstate him in service in the light of the judgment dtd. 16/10/2020 passed by this Court in W.P.(S) No.6436/2010. W.P.(S) No. 361 of 2024 has been preferred for quashing of Memo No.602 dtd. 14/12/2023 issued by the same authority; whereby the claim of the petitioner has been rejected to reinstate him in service in the light of the same judgment. Both these petitioners have moved before this Court

(3.) earlier against their respective order of dismissal from service in W.P.(S) No.6436 of 2010, which was disposed of by this Court by allowing the writ application in the light of the order dtd. 13/10/2020 passed in W.P.(S) No.6064 of 2010. However, the respondents were given liberty to pass a fresh order in accordance with law. At this stage itself for brevity, para-3 to 6 of W.P.(S) No.6436 of 2010 are quoted herein below:-