SUDHIR KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. Ritu Kumar, learned counsel appearing for the petitioner and Mr. Anup Kumar Agrawal, A.C. to G.A.V for the respondents.

(2.) The petitioner preferred this writ petition for quashing the office order dated 09.04.2011 and for quashing the office order dated 30.09.2009.

(3.) The petitioner was appointed and joined on the post of Amin on 26.04.1983 on compassionate ground and was promoted to the post of Amin Inspector by order dated 17.01.1998. The petitioner was transferred from Amin Inspector Hazaribagh West Division to Amin Inspector Chatra North Division by office order dated 14.06.2005. Subsequently, the petitioner was again transferred from Chatra North Division to Giridih Forest Division by letter dated 26.05.2006. The petitioner was served with a charge sheet dated 28.12.2006 wherein it is alleged that there is allegation of altercation and manipulation in the map of village Sijhua P.S. Ichak, against the petitioner. Thereafter, the petitioner was put under suspension on 13.03.2007 by the Conservator of Forest, Hazaribagh Circle, Hazaribagh. The petitioner challenged the same in W.P.(S) No. 4162 of 2007 which was dismissed by the learned Single Judge. The order of the learned Single Judge was challenged before the Division Bench in L.P.A. being L.P.A. No. 197 of 2008 whereby the Hon'ble Division Bench disposed of the L.P.A. with certain observations and held that the order of suspension dated 13.03.2007 which continued till 17.04.2008 was not passed by the controlling and/or competent authority and, thus, it was a nullity right at the inception.