STATE OF JHARKHAND Vs. SHIV BACHAN KUMAR

JUDGEMENT

(1.) This Letters Patent Appeal been preferred against the judgment and order, delivered by the learned Single Judge in W.P.(S) No. 3433 of 2013 dated 13th Nov., 2013 whereby, the writ petition preferred by respondent no.1 was allowed and the order of dismissal dated 18.06.2011 and the appellate order dated 07.04.2013 were quashed and set aside and the present appellants were directed to reinstate respondent no.1 with full back wages.

(2.) Factual Matrix

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