AJAY KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal under Clause 10 of the Letters Patent appeal is directed against the order dtd. 21/9/2023 passed in W.P(S) No.4449 of 2023 whereby and whereunder the writ petition has been dismissed by the learned Single Judge in which the impugned order of termination dtd. 17/7/2015 contained in Memo No.772 issued under the signature of Manager (Personnel), Jharkhand Police Housing Corporation Limited has been challenged by the writ petitioner.

(2.) The brief facts of the case as per the pleadings made in the writ petition needs to refer herein which reads as under:

(3.) Being aggrieved with aforesaid, the writ petitioner after being punished by inflicting termination from the service has challenged the said termination order by filing a writ petition being W.P.(S) No.4449 of 2023, on the ground that termination is Imputative and Stigmatic on the face of it and further in continuation Letter No. 771 dtd. 17/7/2017 which is based on non est allegations, for which no opportunity of hearing has been granted to the petitioner. Hence same is violative of principle of Natural Justice.