JAY RAM PRASAD, S/O MOTI PASWAN Vs. THE STATE OF JHARKHAND, THROUGH ITS CHIEF SECRETARY, PROJECT BUILDING, P.O. AND P.S.:

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant and learned counsel appearing for the Respondents.

(2.) In this Letters Patent Appeal, the appellant/petitioner has challenged the order dated 19.07.2016 passed in W.P.(S) No.3361 of 2014 wherein learned Single Judge has been pleased to dismiss the said Writ Petition.

(3.) The case of the petitioner/appellant is that at the relevant point of time while he was working as Officer-in-Charge of Birsa Nagar Police Station, a complaint was submitted by one S. Davidson against him alleging therein that the delinquent-appellant demanded a T.V. to show favour to the complainant which was gross misconduct on the part of the deliquent official.