ASHOK KUMAR MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Writ Petition has been referred to a Larger Bench by a Division Bench vide a reference order dt. 16/1/2020.

(2.) The Writ petitioner had been appointed as a Munsif in the unified State of Bihar on 25/11/1986 and was promoted as a Sub- Judge in 2001 and later as an Additional District Judge in 2003 (Fast Track).

(3.) After the Scheme of Fast Track Courts came to an end on 31/3/2011, he was reverted as a Sub-Judge; and ultimately after a disciplinary inquiry held for certain misconduct, he was dismissed from service by virtue of a Notification dt. 8/3/2013 issued by the Personnel, Administrative Reforms and Rajbhasha Department, Government of Jharkhand, Ranchi.