RITESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition has been filed by the petitioner invoking jurisdiction under section 226 of the Constitution of India, relief made in para 1 of the writ petition.

(2.) Referring to Annexure-6 of the writ petition learned counsel for the petitioner has submitted that the petitioner was served with District Order No. 548/07 dated 29.05.2007 wherein it was stated that the petitioner has been dismissed/removed from services as he has been found to be beneficiary or mal practices.

(3.) Learned counsel for the petitioner referred to Annxure-4 and submitted that petitioner received a letter from respondent no. 5 wherein the petitioner was directed to appear on 10.04.2007 with the original certificates and marks sheet for medical check and re-measurement in the office of the respondent no. 5.