NARWEDESHWAR RAY Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) HEARD Mr. Mohan Kumar Dubey, learned counsel for the petitioner and Mr. Prem Pujari, learned J.C. to G.A.

(2.) IN this writ application, the petitioner has prayed for quashing memo No. 110/Go dated 23.04.2004 passed in departmental proceeding No. 25/03 by the respondent No. 3, whereby and whereunder the petitioner's services has been terminated. Further, the petitioner has challenged the memo No. 74/Go dated 22.07.2003 passed by respondent No. 4, whereby and whereunder the appeal preferred by the petitioner has also been rejected.

(3.) IN the departmental proceeding, vide memo No. 110/Go dated 24.04.2004, the petitioner was dismissed from service on the ground of unauthorized absence from duty. Thereafter, the petitioner preferred an appeal before respondent No. 4, which also met with the same fate vide order dated 10.11.2006. Petitioner being aggrieved by the order of termination as well as its confirmation, had preferred a writ application being W.P.(S) No. 6429 of 2012. In the said writ application, an order was passed by this Court on 10.04.2013 by which the writ application was allowed, and the matter was remitted to respondent No. 4 to consider the petitioner's appeal and dispose of the same afresh in accordance with law. The appellate authority i.e. respondent No. 4 passed the order on 22.07.2013 vide memo No. 74/Go, by which the appeal preferred by the petitioner was once again dismissed.