MEERA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel representing the petitioners and learned counsel representing the respondents.

(2.) This writ petition had been filed by the original petitioner Mahendra Prasad Singh (deceased), for challenging the impugned order as contained in Memo No.1496 dtd. 8/6/2021 (Annexure-8 to the writ petition), whereby after remand, the Disciplinary Authority had imposed the same sentence which was earlier imposed upon the original petitioner in the departmental proceeding and which was set aside in the earlier round of litigation. He had also prayed for reinstatement in service w.e.f. the date on which he attained the age of superannuation. He had also prayed for consequential benefits upon reinstatement. This writ petition is now pursuing by the legal heirs of the original petitioner.

(3.) The order dtd. 4/3/2021 passed in W.P.(S) No.302 of 2012 was not challenged before any higher Forum.