STATE OF JHARKHAND Vs. TENI RAM

JUDGEMENT

(1.) Letters Patent Appeal No. 582 of 2009 is by the State being aggrieved by judgment dated 27th Aug., 2009 passed by learned Single Judge in W.P. (S) No. 3413 of 2005, where under the order of termination and the order dismissing the writ petitioner's appeal as also the order, by which his review representation were rejected, were quashed. It was held that the writ petitioner is entitled to reinstatement in service.

(2.) Letters Patent Appeal No. 425 of 2009 is by the writ petitioner against part of the same impugned judgment, where under the Writ Court refused to grant back wages to the employee for the period he remained out of service.

(3.) Writ petitioner approached this Court being aggrieved by Departmental Proceeding No. 32 of 2003 and the charge-sheet dated 9th Aug., 2003(Annexure-1) issued by Commandant, J.A.P.-1. He also sought quashing of the order of his dismissal from service contained in Memo no. 581/Secret dated 18th Dec., 200 Petitioner also challenged the order of Appellate Authority dated 5th May, 2004 and the order passed on his representation bearing Memo no, 382/P dated 7th April, 2005, where under his prayer for reinstatement on the ground of acquittal in criminal proceeding was also rejected.