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Coram: Hon'Ble Mr. Justice Deepak ... vs Unknown
2021 Latest Caselaw 1692 Jhar

Citation : 2021 Latest Caselaw 1692 Jhar
Judgement Date : 7 April, 2021

Jharkhand High Court

Coram: Hon'Ble Mr. Justice Deepak ... vs Unknown on 7 April, 2021

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             W.P.(S) No. 6697 of 2014
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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03/ 07.04.2021 Heard through V.C.

2. Mr. Yogendra Prasad, learned counsel for the petitioner

submits that the petitioner has been imposed punishment on the basis

of inquiry report conducted during the departmental proceeding.

However, in view of the non compliance of the Rule 44 of Treasury

Rule, the entire proceeding itself is illegal inasmuch as in absence of

compliance of Rule 44 no chargesheet can be issued to any delinquent

employee. In support of this contention he relied on some judgment.

3. Ms. Priyanka Bobby, learned counsel is present for the

respondent State.

4. Put up this case on 04.05.2021.

(Deepak Roshan, J.)

Pramanik/

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