NAGENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner was initially appointed as a stenographer in the judgeship of West Singhbhum and later promoted to Grade-I post on 17/8/2011 and was working as Office Assistant. He was allocated the cases relating to work at police stations and another police station called Tebo Police Station was allocated to one Anit Chandra Kumar on 8/8/2022.

(2.) A complaint was filed on 18/9/2023 by one Sanjeev Kumar, S.I. of Police Station,Tebo, West Singhbhum, alleging that the petitioner and the said Anit Chandra Kumar, who were working as office clerks of the Sub Divisional Judicial Magistrate, Porahat had demanded money from him in lieu of the work done by them on 5/9/2023.

(3.) The charge memo was issued by the 3rd respondent alleging that petitioner had demanded money from police officials for each and every official work done by him and he also misbehaved with the persons who did not give him money. Details were mentioned in the charge memo. It was also alleged that he was guilty of willful insubordination and was habitually negligent while working as office clerk.