RANJIT KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner by filing this writ petition has challenged the order dtd. 8/10/2021 passed by the Board of Revenue, Jharkhand, Ranchi in Service Revision Case No. 04 of 2020 whereby and whereunder the revision petition filed by the State of Jharkhand, against the exoneration of the petitioner by the Appellate Authority, has been allowed and the punishment which was imposed by the Disciplinary Authority was revived.

(3.) Learned counsel appearing on behalf of the petitioner argued that Board of Revenue has got no jurisdiction to entertain the revision. He submits that the Appellate Authority after considering the appeal and the materials available arrived at a conclusion that the petitioner is innocent, thus exonerated him by allowing the departmental appeal, but the Board of Revenue without any jurisdiction entertained the revision filed by this petitioner. Any order passed by the Board of Revenue in service matter is without jurisdiction as there is no revisional power vested with the said Board.