UMESH KUMAR PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By filing this writ petition, the petitioner has prayed for following relief(s):-

(2.) During course of argument, learned counsel for the petitioner only restricts his prayer to the part of the order passed by the Appellate Authority by which, the petitioner has been demoted from the post of Assistant Sub-Inspector to the post of Constable. He has given up the challenge of the initial order of punishment passed by the Disciplinary Authority.

(3.) To decide the issue in question, it is not necessary to deal in details on each and every minute facts of this matter, as the entire challenge now revolves around the question of law.