Beni Madhav Singh vs The State Of Jharkhand & Others
2022 Latest Caselaw 2872 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          W. P. (S) No. 1386 of 2020

                Beni Madhav Singh                         ...      ...       Petitioner
                                    Versus
              The State of Jharkhand & Others ...         ...        Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Respondents : Mr. Jayant Frankling Toppo, Adv. 06/26.07.2022

1. Learned counsel for the parties are present.

2. Learned counsel for the petitioner submits that altogether 7 charges were levelled against the petitioner. Out of them, charge Nos. 1, 5, and 7 stood party proved in the departmental enquiry and charge Nos. 2, 3, 4 and 6 were not proved. He submits that the enquiry report is annexed as Annexure-4 to the writ petition. The learned counsel submits that a second show cause notice was issued to the petitioner as back as in the year 1994 and reply to the second show cause notice has also been filed by the petitioner which is on record as contained in Annexure-5 to the writ petition, but the respondents ultimately passed the order of punishment only in the year 2014. The learned counsel has also submitted that the appeal filed by the petitioner has also been dismissed which has been challenged in the present writ proceeding. The counter-affidavit has already been filed in the present case.

3. At this, learned counsel for the parties submit that they will prepare list of dates, short synopsis of argument and the judgments, on which they seek to rely upon, so that the matter is ultimately heard and decided by this Court.

4. Post this case under the same heading on 04.08.2022.

5. The list of dates etc. should be filed latest by 01.08.2022.

(Anubha Rawat Choudhary, J.) Mukul