DINKAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred by the petitioner challenging the order dtd. 5/11/2020 (Annexure-6 to the writ petition), whereby the petitioner has been dismissed from service from the post of Sub Inspector of Police on the ground that this petitioner did not furnish correct information at the time of filling the attestation form. The order of appellate authority dtd. 9/11/2021 is also under challenge, whereby the appeal of the writ petitioner has been rejected on the ground that there is no provision of appeal in such matter. The petitioner has also prayed for his reinstatement in service with full back wages.

(3.) Briefly stated, Advertisement No.05/2017 was published for appointment on the post of Sub Inspector of Police in the State of Jharkhand. The petitioner participated in the selection process and after he was declared successful, appointment letter was issued to him on 17/7/2018.