MEGHNATH BAITHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel representing the petitioner submits that the representation of the petitioner is still pending for consideration before the Authority concerned, which was filed after acquittal of the petitioner. He submits that suffice it would be, if a direction is given to the respondents to consider the representation of the petitioner on merits.

(2.) Mr. Indranil Bhaduri, learned counsel representing the respondents submits that the representation is of no use as the petitioner has represented before the same authority, who had already passed the order of dismissal. He further submits that the petitioner was dismissed on 20/9/2009 on the ground that he has committed forgery while obtaining the service.

(3.) Heard learned counsel for the parties.