LAWS(JHAR)-2019-2-43

BINITA KUMARI Vs. STATE OF JHARKHAND

Decided On February 13, 2019
Binita Kumari Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) The petitioner is aggrieved of the penalty order date 15.03.2014 by which she has been dismissed from service.

(2.) Before adverting to the facts of the case in detail, it would be appropriate to record that the original order of dismissal from service dated 31.10.2009 which was affirmed by the appellate authority by an order dated 23.06.2011 both were quashed by the writ Court vide order dated 30.10.2013 passed in W.P.(S) No.6737 of 2011, with a direction to the disciplinary authority to proceed in the matter from the stage of second show-cause containing the reasons for differing with the enquiry report.

(3.) The petitioner has brought on record a copy of the second show-cause dated 19.02.2014 which admittedly does not disclose "notes on disagreement" of the disciplinary authority.