ALOK KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This is a writ in the nature of certiorari.

(2.) By filing this writ petition, the petitioner has challenged the order of punishment as contained in Order No.5/Aarop-1- 130/2018-19743 (HRMS)/Ranchi dtd. 23/3/2023 (Annexure-6 to the writ petition), whereby the petitioner has been inflicted with a punishment of stoppage of two yearly increments with non- cumulative effect.

(3.) Heard learned counsel representing the petitioner and learned counsel representing the respondents.