RAJENDRA PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) THE petitioner, a Public Constable was departmentally proceeded and thereafter, on the basis of enquiry report, the disciplinary authority dismissed him from the service. The petitioner thereafter filed a statutory appeal before the statutory authority. Since the appeal was not being disposed of, the petitioner moved this Court in WP (S) No. 6703 of 2006 making his grievance that though he has filed appeal against the punishment of dismissal from the service but the same is not being disposed of by the appellate authority. The said writ petition was disposed of by order dated 15.12.2006 as contained in Annexure -5 directing the appellate authority i.e. the Deputy Inspector General of Police. Singhbhum (Kolhan) Region, Chaibasa to dispose of the appeal within six weeks from the date of receipt of order.

(3.) IN this view of the matter, this writ application is being disposed of by setting aside the order of the appellate authority dated 8.1.2006 as contained in Annexure 3 and the matter is remitted back to him again for reconsideration of the appeal of the petitioner on its own merit and to pass fresh reasoned order after considering the points raised by the petitioner in accordance with law within a period of eight weeks from the date of receipt/production of a copy of this order.