Biswajit Gorai vs The State Of Jharkhand
2022 Latest Caselaw 405 Jhar

                                                1

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr.M.P. No. 1777 of 2021

        Biswajit Gorai                                               ......     Petitioner
                                   Versus
        The State of Jharkhand                                       ......     Opp. Party


               CORAM:        HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

        For the Petitioner :Mr. Manoj Tandon, Advocate
        For the State      : Mr. Suraj Verma, Spl. P.P.
                           ............

05/Dated: 10/02/2022 This petition has been heard through Video Conferencing in view of the

guidelines of the High Court taking into account the situation arising due to COVID-19

pandemic.

Learned counsel for the petitioner submits that F.I.R. was lodged stating

therein that the appointment letter of the petitioner was illegal and the petitioner has

been terminated from service. He further submits that the termination order was

challenged by the petitioner before this Court in W.P.(S) No. 2776/2017 in which

counter-affidavit has been filed by the respondents and after hearing the parties, the

Hon'ble Court was pleased to allow the writ petition and set aside the order of

termination. The said order is annexed as Annexure-4 to this petition. He further

submits that by way of Annexure-5, petitioner has already been reinstated in service.

He relied on judgment reported in 2020 (9) SCC 636.

State is directed to file counter-affidavit within four weeks.

Post the matter on 28.04.2022.

Till the next date, there shall be stay of further proceeding in connection

with Duma (Town) P.S. Case No. 74 of 2017, corresponding to G.R. No. 357 of 2017

pending in the Court of learned Judicial Magistrate, Ist Class, Dumka.

( Sanjay Kumar Dwivedi, J.) Satyarthi/