UDAY KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsels for the parties.

(2.) Present writ petition has been filed for quashing the order of punishment dated 04.02.2013 passed by the original authority, the order dated 31.07.2013 passed by the appellate authority and the order dated 29.12.2013 passed by the revisional authority, whereby petitioner had been given punishment of stoppage of one increment for six months by the original authority, which is equivalent to black mark, which has been confirmed by the appellate authority and the revisional authority.

(3.) As per the pleading, petitioner had been appointed as Constable under the respondents department. While he was working as Checking Guard to the Magistrate in Dhanbad, he has been charged vide Charge Memo No.1224 dated 24.09.2012. In response to the said Memo, he has filed detailed reply. The basis of charge is preliminary enquiry. On consideration of the reply filed by the petitioner, the order of punishment dated 04.02.2013 has been passed under Rule 828 (C) of the Jharkhand Police Manual.