PREM SHANKAR PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner, in the present case, is again compelled to knock the door of this court despite the fact that, earlier, this court, vide detailed Judgment and order dtd. 18/12/2020 passed in W.P.(S) No. 1001 of 2009, was pleased to set aside order contained in Memo No. 206 dtd. 23/3/2010, wherein Petitioner was imposed penalty pursuant to departmental proceedings.

(2.) Detailed facts was already noted in earlier order dtd. 18/12/2020 passed in W.P.(S) No. 1001 of 2009, but for the sake of ready reference, facts of the case are again noted hereinafter.

(3.) Petitioner, being a Member of Tanti (Pan/Swasi) caste appeared in an examination held in the year 1973 for the post of Lower Division Clerk/Assistant, and, thereafter, on being successful, was appointed on the post of Lower Division Clerk/Assistant in the office of Deputy Inspector General of Police, South Chotanagpur Division, Ranchi, in the year 1978 and his services were confirmed on 12/1/1980.