THE STATE OF JHARKHAND Vs. SATYENDRA KUMAR

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred against the judgment and order, delivered by the learned Single Judge in W.P.(S) No. 3277 of 2013 dated 13th November, 2013 whereby, the writ petition preferred by respondent no.1 was allowed and the order of dismissal dated 14.10.2012 and the appellate order dated 07.04.2013 were quashed and set aside and the appellant was directed to reinstate respondent no.1 with full back wages.

(2.) Factual Matrix

(3.) Arguments canvassed by the counsel for the appellants: