QUTUBUDDIN KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) LEARNED counsel appearing on behalf of the petitioner submitted that without giving an opportunity of being heard to the present petitioner, the vested right, accrued to the petitioner, approximately before a decade by way of time bound promotion, has been withdrawn unilaterally by the concerned respondent authority, vide office order dated th November, 2008, as communicated to the petitioner vide Memo No. 3517 dated 10th November, 2008 (Annexure 5 to the memo of petition).

(2.) HAVING heard learned counsel for both the sides and looking to the fact and circumstances of the case, the impugned order passed by the concerned respondent authority dated 10th November, 2008 at Annexure 5 to the memo of present petition, is hereby quashed and set aside mainly for the following facts and reasons: