Indra Kant Mishra vs The State Of Jharkhand & Anr
2021 Latest Caselaw 3313 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                           W.P.(S). No. 3713 of 2017

                Indra Kant Mishra                               ...       ...     ...         Petitioner

                                                         Versus
                The State of Jharkhand & Anr.                   ...       ...   ....     Respondents
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing)

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For Petitioner : Ms. Neha Bhardwaj, Advocate For Resp.-State : Ms. Darshana Poddar Mishra, AAG

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07/ 07.09.2021 Heard Ms. Neha Bhardwaj learned counsel for the petitioner and Ms. Darshana Poddar Mishra, learned AAG.

It is specific contention of the learned counsel for the petitioner that order of reversion has been passed which is a major punishment without initiation of any regular departmental proceeding and as such the said order is not tenable in the eyes of law.

Learned Additional Advocate General vehemently opposes the contention of learned counsel for the petitioner and submits that order of reversion has been passed not by way of punishment but it is only to rectify the mistake committed by the respondents and as such no regular proceeding is required in the instant case. Learned counsel places heavy reliance on the judgment of the Division Bench of this Court passes by L.P.A. No.168 of 2019.

As prayed, put up this case on 04.10.2021.

(Dr. S.N. Pathak, J.)

Rohit/-