NAVIN CHANCHAL Vs. RANCHI UNIVERSITY

JUDGEMENT

(1.) Since common issues have been involved in both the cases, with the consent of learned counsel for the parties both the cases are being disposed of by this order.

(2.) In W.P. (S) No. 1137 of 2013, the petitioner inter alia prayed for issuance of writ for quashing the order dated 28.03.2011 issued under the signature of Registrar, Ranchi University, Ranchi pertaining to dismissal of the petitioner from services and after quashing of the same pay all consequential benefits to the petitioner.

(3.) The short facts, as disclosed in the writ application, is that earlier W.P.(S) No. 6931/2011 was filed for quashing of departmental proceeding but during pendency of the writ petition, order of dismissal was passed and accordingly, writ petition was withdrawn on 08.02.2013 for filing of the fresh writ petition.