DHANANJAY SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has preferred the instant writ petition for the following reliefs:-

(3.) Briefly stated, the petitioner was appointed in Jharkhand Police on the post of Sub-Inspector of Police and accordingly police order was issued vide Memo No.192/P dtd. 6/3/2018 by the Police Head Quarter Jharkhand, Ranchi.